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SC: Court’s Duty to Witnesses Aren’t Under Any Threat to Prevent them from Deposing Truthfully - (23 Oct 2023)

CRIMINAL

Supreme Court has observed that Courts are under an onerous duty to ensure that perpetrators of the crime do not go unpunished; witnesses aren’t under any threat or influence to prevent them from deposing truthfully and the victims of crime get their voices heard at every stage of the proceedings.

Tags : SUPREME COURT   WITNESSES   THREAT   DEPOSING  

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