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Orissa High Court: Evidence Not Vitiated Merely Because Object is Openly Accessible to Public - (08 Jul 2024)

LAW OF EVIDENCE

Ori HC has observed that it is important to clarify that merely because an object is accessible to public, it would not vitiate evidence. The real test is not to ascertain whether the object is openly accessible, rather it is to see whether the same was visible to the bare eyes of the common people.

Tags : ORISSA HIGH COURT   S. 27 OF IEA   OPENLY ACCESSIBLE  

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