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SC: Caution Must be Exercised by Trial Court in Accepting Dock Identification of Accused Without TIP - (12 Jul 2024)

CRIMINAL

Supreme Court has observed that in cases where the accused is a stranger to a witness and there has been no Test Identification Parade (TIP), the trial court should be very cautious while accepting the dock identification by such a witness.

Tags : SUPREME COURT   TEST IDENTIFICATION PARADE   DOCK IDENTIFICATION  

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