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All. HC: Telephonic Conversation Between Accused Persons Admissible Even if Obtained Illegally - (01 Sep 2023)

LAW OF EVIDENCE

Allahabad High Court has held that evidence can’t be refused to be admitted on the ground that it had been obtained illegally, and therefore telephonic conversation between the two accused persons, whether it was done legally or not, would not affect its admissibility.

Tags : ALLAHABAD HIGH COURT   EVIDENCE   ADMISSIBILITY   TELEPHONIC CONVERSATION  

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