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Kar. HC: S.33(5) POCSO Doesn’t Imply Accused Won’t be Given Opportunity of Cross Examination - (03 Mar 2023)

CRIMINAL

Karnataka High Court while observing that as per Section 33 of POCSO Act, victim shall not be called frequently for cross examination by the Court, has held that it doesn’t mean there shall not be any opportunity given to the accused for the purpose of cross-examination of the prosecution witness.

Tags : KARNATAKA HIGH COURT   POCSO   CROSS EXAMINATION  

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