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SC: If Prosecution Docs. Admitted by Defence, Court Can Appreciate Creditworthiness of Evidence - (22 Oct 2024)

CRIMINAL

SC has stated that if under Section 294 of CrPC, prosecution documents were admitted by defence without formal proof then Court can appreciate, analyse and test the creditworthiness of the evidence led by the prosecution which was available on record.

Tags : SUPREME COURT   SECTION 294   PROSECUTION  

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