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SC: Can’t Give Greater Credibility of Extra-Judicial Confessions Because Newspapers Reported it - (03 Aug 2023)

LAW OF EVIDENCE

Supreme Court while observing that newspaper report is only hearsay evidence and can only be treated as secondary evidence under Indian Evidence Act, has held that extrajudicial confession can’t be given greater credibility only because newspaper published it and is available to public at large.

Tags : SUPREME COURT   EXTRA-JUDICIAL CONFESSIONS   HEARSAY EVIDENCE   NEWSPAPER  

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