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SC: Ocular Evidence Can’t be Discredited Merely Because of Mismatch With Doctor’s Evidence - (06 Feb 2024)

LAW OF EVIDENCE

Supreme Court while upholding the conviction in a murder case has observed that the ocular evidence given by the eye witness cannot be discredited merely because the expert opinion supplied by the doctor has suggested the usage of different weapons in causing injury.

Tags : SUPREME COURT   OCULAR EVIDENCE   DOCTOR’S EVIDENCE  

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