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Pat HC: Evidence of Witness Doesn’t Become Inadmissible Merely Because it Couldn’t be Cross Examined - (09 Feb 2023)

CRIMINAL

Patna High Court while observing that evidence untested by cross-examination can have no value but the evidence cannot be rejected as inadmissible, has held that weight to be attached to such evidence should depend on the circumstances of each case.

Tags : PATNA HIGH COURT   CROSS EXAMINATION   EVIDENCE  

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