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SC: S.162 CrPC Doesn’t Prevent Judge from Looking into the Papers of Chargesheet Suo Moto - (05 Sep 2023)

CRIMINAL

Supreme Court has held that nothing in Section 162 CrPC prevents a Trial Judge from looking into papers of chargesheet suo moto and himself using the statement of a person recorded by police for the purpose of contradicting such person when he gives evidence as a prosecution witness.

Tags : SUPREME COURT   SECTION 162 CRPC   SUO MOTO   CHARGE SHEET  

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