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P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court - (21 Nov 2024)

CRIMINAL

P&H High Court while acquitting a convict of murder case, has stated that eyewitness account who is not known to the accused is not be considered credible if the eyewitness directly identifies the accused in the Court, without prior test identification parade.

Tags : P&H HIGH COURT   EYEWITNESS ACCOUNT   TEST IDENTIFICATION PARADE  

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