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Supreme Court: Cannot Set Aside Conviction Only on the Ground that Witness Turned Hostile - (09 May 2024)

CRIMINAL

Supreme Court while declining to set aside the conviction of the accused merely because the witness turned hostile, has observed that evidence of the prosecution witness cannot be completely ignored just because the prosecution chose to treat him as hostile and cross-examined him.

Tags : SUPREME COURT   PROSECUTION WITNESS   HOSTILE  

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