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Ker HC: Non-Conduct of TIP is Fatal if Witnesses Not Familiar with Accused at the Time of Occurrence - (16 Aug 2023)

LAW OF EVIDENCE

Kerala High Court has held that in cases where witnesses were not familiar with accused at the time of occurrence, the non-conduct of test identification parade (TIP) is fatal, and conviction based solely on identification of accused for the first time in court is not sufficient.

Tags : KERALA HIGH COURT   TEST IDENTIFICATION PARADE   WITNESSES  

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