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Allahabad High Court: Contradiction in Medical Evidence and Eyewitness Creates Doubt - (07 Aug 2024)

LAW OF EVIDENCE

Allahabad High Court while setting aside the conviction of an accused under Section 304(1) of IPC, 1860 has observed that contradiction in medical evidence on record and the eyewitness account creates doubt on the prosecution’s case.

Tags : ALLAHABAD HIGH COURT   S. 304(1) OF IPC   MEDICAL EVIDENCE  

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