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Allahabad HC: Extrajudicial Confession by its Nature is a Weak Piece of Evidence - (29 Aug 2024)

CRIMINAL

Allahabad HC while acquitting an accused in a murder case, has observed that extra judicial confession by its very nature is otherwise a weak piece of evidence. Unless the attending circumstances are such that the extra judicial confession is found convincing, not much weight can be accorded to it.

Tags : ALLAHABAD HIGH COURT   EXTRAJUDICIAL CONFESSION   EVIDENCE  

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