Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Injured Witness’s Evidence has Greater Evidentiary Value - (03 Apr 2023)

CRIMINAL

Supreme Court while reiterating principles on appreciation of oral evidence of injured eye witnesses during trial stage has observe that evidence of injured witness has greater evidentiary value and unless compelling reasons exist, their statements are not to be discarded lightly.

Tags : SUPREME COURT   EVIDENTIARY VALUE   INJURED EYE WITNESS   ORAL EVIDENCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved