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SC: Dying Declaration Does Not Become Inadmissible Merely Because Police Officer Recorded It - (01 Nov 2022)

CRIMINAL

Supreme Court has held that although dying declaration ought to ideally be recorded by a Magistrate, if possible, it cannot be said that dying declarations becomes inadmissible merely because it was recorded by police personnel.

Tags : SUPREME COURT   DYING DECLARATION   POLICE PERSONNEL  

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