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SC: Ballistic Report Forwarded Under the Seal is Admissible in Evidence - (07 Nov 2022)

CRIMINAL

Supreme Court has held that a Ballistic Report forwarded by Director/Deputy Director/Assistant Director of a lab under the seal can be said to be in compliance with the statutory requirement under Section 293 CrPC and is admissible in evidence.

Tags : SUPREME COURT   BALLISTIC REPORT   EVIDENCE  

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