SC: To Use Accused’s State. on Fact Discovery, Prose. Needs to Establish That No One Knew About it - (12 Apr 2024)
CRIMINAL
Supreme Court has held that if the statement of the accused is to be used on discovery of a fact the prosecution will have to establish that, nobody had knowledge about the information before it was given by the accused.
Tags : SUPREME COURT ACCUSED’S STATEMENT FACT DISCOVERY
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