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SC: Disclosure Statements can’t establish Charges Beyond Reasonable Doubt on its Own - (14 Aug 2023)

LAW OF EVIDENCE

Supreme Court has held that although disclosure statements hold significance as a contributing factor in unriddling a case, they are not so strong a piece of evidence sufficient on its own and without anything more to bring home the charges beyond reasonable doubt.

Tags : SUPREME COURT   DISCLOSURE STATEMENTS   BEYOND REASONABLE DOUBT  

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