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Meg. HC: Inadequate Examination of Witness is a Valid Ground for Application to Recall Witness - (03 Jul 2024)

CRIMINAL

Meghalaya High Court has observed that an accused’s application seeking to recall a witness under Section 311 of Code of Criminal Procedure, 1973 is valid on the ground that the witness was inadequately examined by the previous counsel and re-examination by new counsel is important for the trial.

Tags : MEGHALAYA HIGH COURT   EXAMINATION OF WITNESS   S. 311 OF CRPC  

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