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Kar. HC: Can’t Accept Photostat Copy of Unregistered Sale Agreement as Secondary Evidence - (19 Mar 2024)

LAW OF EVIDENCE

Karnataka High Court has held that for a trial being held under Section 138 of the Negotiable Instruments Act, a photocopy of an unregistered sale agreement cannot be admitted as secondary evidence only on the ground that the accused has admitted his signature in the said document.

Tags : KARNATAKA HIGH COURT   SECTION 138 OF NI ACT   UNREGISTERED SALE AGREEMENT   SECONDARY EVIDENCE  

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