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SC: Conviction Under S. 302 IPC Cannot be Based Upon Statement of Untrustworthy Witness - (15 Jan 2024)

CRIMINAL

Supreme Court while setting aside the conviction of a person in a murder case of 1999 has held that if a witness is branded as untrustworthy having allegedly twisted the facts and made contrary statement, it isn’t safe to impose conviction on the basis of statement made by such witness.

Tags : SUPREME COURT   S. 302 IPC   CONVICTION   UNTRUSTWORTHY WITNESS  

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