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Del. HC: Can’t Apply Section 173(8) CrPC to Additional Doc. Already Part of Record in Incomplete Form - (21 Feb 2025)

CRIMINAL

Delhi High Court has observed that introducing a document which was already a part of the record in an incomplete form without introducing new facts or allegations cannot be considered as placing fresh evidence. Thus compliance of Section 173(8) of the CrPC is not required.

Tags : DELHI HIGH COURT   SECTION 173(8)   FRESH EVIDENCE  

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