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Guj. HC: Prosecution’s Inability to Establish Identity of Dead Body Not Ground for Acquittal - (29 Mar 2023)

CRIMINAL

Gujarat High Court has held that inability of the prosecution to establish the identity of the dead-body on the basis of DNA report, is not sufficient ground for acquittal.

Tags : GUJARAT HIGH COURT   ACQUITTAL   DEAD BODY   IDENTITY   DNA REPORT  

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