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SC to Trial Courts: Don’t Record Witness Testimonies Only in English - (31 Jan 2023)

CRIMINAL

Supreme Court has disapproved of the practice of trial judges recording the testimonies of a witness only in the English language form as translated by the judge, when the witness testifies in a different language, and must follow Section 277 CrPC.

Tags : SUPREME COURT   TRIAL COURT   ENGLISH   TESTIMONIES  

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