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Ker. HC: Independent Evidence of Accomplice Sufficient in Itself to Sustain Conviction - (28 May 2024)

LAW OF EVIDENCE

Ker. HC has observed that independent evidence of accomplice should, in itself, be sufficient to sustain conviction. What is required is that there is additional evidence rendering probable evidence of accomplice is true, and it is reasonably safe to act upon it to hold accused has committed crime.

Tags : KERALA HIGH COURT   INDEPENDENT EVIDENCE   ACCOMPLICE  

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