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Pat. HC: With Burn Injuries to the Extent of 100%, Making Dying Declaration Doubtful - (26 Jun 2024)

CRIMINAL

Patna High Court has observed that a person who suffers burn injuries to the extent of 100% would not be in a position to give statements implicating accused therefore such statement casts doubt upon the correctness of the claim made in dying declaration.

Tags : PATNA HIGH COURT   BURN INJURIES   DYING DECLARATION  

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