Supreme Court: Party Not Diligent at Trial Can’t Seek to Produce Additional Evidence in Appeal - (31 Jan 2024)
CRIMINAL
Supreme Court while observing that the power to record additional evidence at the appellate stage should not be exercised in a routine and casual manner, has held that a party who was not diligent in producing evidence at the trial stage of a criminal case cannot seek to produce the same in appeal.
Tags : SUPREME COURT ADDITIONAL EVIDENCE
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