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SC Lays Down Factor to be Considered While Relying on Dying Declarations - (25 Aug 2023)

CRIMINAL

Supreme Court while observing that it is unsafe to record the conviction on the basis of a dying declaration alone in the cases where suspicion is raised regarding the correctness of dying declaration, has laid down illustrative list of factors to weight to a dying declaration.

Tags : SUPREME COURT   DYING DECLARATIONS   FACTOR  

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