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Guahati HC: Accused Absconded May Reflect Guilty Mind; Same Is Not Substantive Evidence of his Guilt - (23 Jan 2023)

CRIMINAL

Gauhati High Court has ruled that an absconding accused reflects guilty state of mind, however, the same cannot be a substantive evidence of his guilt in the absence of other incriminating material linked to the crime.

Tags : GAUHATI HIGH COURT   ABSCONDING   SUBSTANTIVE  

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