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Ker. HC: Add. Documents Can be Produced After Prosecution Evidence if Omission Was Bonafide Mistake - (27 Feb 2023)

CRIMINAL

Kerala High Court has held that there is no embargo on the production of additional documents during a trial if they are essential for arriving at a proper decision, trial judge can permit such production, based on principles of fair play and good sense.

Tags : KERALA HIGH COURT   ADDITIONAL DOCUMENTS   PRODUCTION  

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