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Ker. HC: Prosecution Duty Bound to Prove that There was Tamper Proof Despatch of the Sample - (09 Nov 2023)

CRIMINAL

Kerala High Court has held that it is a duty of prosecution to prove that there was tamper proof despatch of the sample, to show that the sample taken from the contraband seized from the accused, was the sample which reached the hands of the chemical examiner.

Tags : KERALA HIGH COURT   SAMPLE   TAMPER PROOF  

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