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SC: Evidence of TIP Inadmissible if Suspects Were Shown to Witnesses Before Identification - (14 Nov 2022)

LAW OF EVIDENCE

Supreme Court has held that evidence of Test Identification Parade (TIP) is inadmissible if the suspects were shown to the witnesses before the identification. Court also held that even a TIP conducted in the presence of a police officer is inadmissible.

Tags : SUPREME COURT   EVIDENCE   TEST IDENTIFICATION PARADE  

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