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SC: Courts Must Make Preliminary Examination of Child Witnesses Before Recording Evidence - (06 Jul 2023)

CRIMINAL

Supreme Court has held that before recording evidence of a minor/child witness, it is the duty of a Judicial Officer to ask preliminary questions to him with a view to ascertain whether the minor can understand the questions put to him and is in a position to give rational answers.

Tags : SUPREME COURT   CHILD WITNESSES   PRELIMINARY EXAMINATION   EVIDENCE  

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