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Meghalaya HC: Victim's Sole Testimony if Found Reliable Can Be Used to Decide Case for Conviction - (09 Feb 2023)

CRIMINAL

Meghalaya High Court has held that statement of victim girl in POSCO case has a telling effect with regard to the fate of the criminal case as the sole testimony of a reliable witness will persuade and convince court as to whether case has been made out or not as far as conviction is concerned.

Tags : MEGHALAYA HIGH COURT   POCSO   SOLE TESTIMONY   CONVICTION  

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