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SC Discharges Murder Accused on Grounds of ‘Natural Death as Per Post-Mortem Report’ - (19 Jan 2024)

CRIMINAL

Supreme Court while discharging accused for a murder on the basis of Post-Mortem Report has held that the expert testimony of the doctor who performed the autopsy of the deceased cannot be completely ignored while deciding the guilt of an accused.

Tags : SUPREME COURT   POST-MORTEM REPORT   EXPERT TESTIMONY  

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