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SC: On Account of Defective Investigation Benefit Will Not Inure to Accused Persons - (07 Jan 2025)

CRIMINAL

SC has held that, on account of defective investigation the benefit will not inure to the accused persons on that ground alone. It is well within the domain of the courts to consider the rest of the evidence which the prosecution has gathered such as statement of eyewitnesses, medical report etc.

Tags : SUPREME COURT   DEFECTIVE INVESTIGATION   ACCUSED PERSONS  

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