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SC: No Mandate to Decide Application u/s 319 CrPC Before Cross-Examination of Other Witnesses - (21 Oct 2024)

CRIMINAL

SC has stated that the complicity of any person sought to be arrayed as accused can be decided with or without conducting cross-examination of complainant & other prosecution witnesses, and there is no mandate to decide application under Section 319 CrPC before cross-examination of other witnesses.

Tags : SUPREME COURT   CROSS-EXAMINATION   SECTION 319  

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