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All. HC: If Ocular Testimony is Suspected, Existence/Absence of Motive Acquires Significance - (14 Aug 2024)

CRIMINAL

Allahabad High Court while acquitting an accused in a murder case due to unreliable ocular testimony, has observed that when ocular testimony appears to be suspected, the existence or absence of motive acquires significance.

Tags : ALLAHABAD HIGH COURT   OCULAR TESTIMONY   ABSENCE OF MOTIVE  

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