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SC: If Accused Are Already Shown to Witnesses in Police Station, Sanctity of TIP is Doubtful - (09 Aug 2023)

CRIMINAL

Supreme Court while hearing an appeal against the conviction based on circumstantial evidence, has observed that if the accused are already shown to the witnesses in the Police Station, then the sanctity of Test Identification Parade (TIP) before the court is doubtful.

Tags : SUPREME COURT   CIRCUMSTANTIAL EVIDENCE   TEST IDENTIFICATION PARADE  

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