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Pat. HC: Secondary Evidence Determining Victim’s Age to Stand Proven if No Challenge Made by Accused - (01 Jul 2024)

LAW OF EVIDENCE

Patna High Court has observed that secondary evidence produced by the prosecution to determine the victim’s age under the POCSO Act, 2012 shall stand proven if the accused does not exercise his right to contest the admissibility of secondary evidence.

Tags : PATNA HIGH COURT   SECONDARY EVIDENCE   VICTIM’S AGE  

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