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Orissa HC: Failing to Certify Victim's State of Mind Doesn't Make Dying Declaration Unreliable - (01 Nov 2022)

CRIMINAL

Orissa High Court has held that failure on part of doctor to certify 'state of mind' of deceased before recording dying declaration will not make the same wholly unreliable, if the doctor is otherwise satisfied that the victim was in a fit state of mind to give the declaration.

Tags : ORISSA HIGH COURT   DYING DECLARATION   STATE OF MIND  

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