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SC: Courts Should Strike Balance Between Testimony of ‘Injured Witness’ and ‘Interested Witness’ - (20 Mar 2024)

CRIMINAL

Supreme Court has held that it is a well-established principle of law that the evidence of an injured witness is considered to be on a higher pedestal than that of a witness simpliciter and that the Court has to strike a balance between the testimony of the injured witness and that of an interested

Tags : SUPREME COURT   INJURED WITNESS   INTERESTED WITNESS   TESTIMONY  

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