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SC: Evidence Act does Not Prescribe Minimum Age for Witness - (25 Feb 2025)

CRIMINAL

Supreme Court while overturning the acquittal of a man after relying on child witness testimony, has observed that the Indian Evidence Act, 1872 does not prescribe any minimum age for a witness, and as such a child witness is a competent witness and his or her evidence cannot be rejected outrightly.

Tags : SUPREME COURT   CHILD WITNESS TESTIMONY   COMPETENT WITNESS  

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