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SC: Accused Liable to Provide Explanation When Offence is Committed Within Privacy of their House - (28 Oct 2024)

CRIMINAL

The Supreme Court has observed that failure of accused to offer explanation can be treated as an adverse circumstance against them as per Section 106 of the Indian Evidence Act, 1872, when the offence was committed in their presence in the privacy of their house.

Tags : SUPREME COURT   INDIAN EVIDENCE ACT   1872   ADVERSE CIRCUMSTANCE  

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