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SC: Recovery on Basis of Statement by Accused before Section 27 Disclosure is Not Admissible - (29 Nov 2024)

LAW OF EVIDENCE

Supreme Court has held that recovery of materials on the basis of statements given by accused prior to recording of statement under Section 27 of Indian Evidence Act, 1872 is not admissible.

Tags : SUPREME COURT   STATEMENT BY ACCUSED   SECTION 27  

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