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JKL HC: Can’t Fastened Liability Based on Chief Exam. Without Affording Opportunity to Cross Examine - (09 Jun 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that it shall be highly unsafe to consider the chief examination of a witness, who is not subjected to cross examination and court in such circumstances, is left with no option, but to ignore such testimony.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   CHIEF EXAMINATION   CROSS EXAMINATION   WITNESS  

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