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SC: Statement by an Injured Person Recorded as FIR Can be Treated as a Dying Declaration - (21 Aug 2023)

CRIMINAL

Supreme Court has held that statement by an injured person recorded as FIR can be treated as a dying declaration and is admissible under Section 32 of the Indian Evidence Act. Corroboration is not necessary for this situation.

Tags : SUPREME COURT   DYING DECLARATION   INJURED PERSON   FIR  

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