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SC: Non-Examination of Ballistic Expert Not Fatal to Prosecution’s Case if Direct Evidence Credible - (22 Feb 2024)

LAW OF EVIDENCE

Supreme Court has held that if the direct evidence produced by prosecution is credible then omission to obtain ballistic report and non-examination of ballistic expert may not be fatal to the prosecution case.

Tags : SUPREME COURT   DIRECT EVIDENCE   BALLISTIC EXPERT   BALLISTIC REPORT  

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