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SC: Can’t Use Section 106 of Evidence Act to Make Up Prosecution's Inability - (27 Feb 2025)

LAW OF EVIDENCE

Supreme Court has observed that Section 106 of the Indian Evidence Act, 1872 must be used with care and cannot be invoked to make up the inability of the prosecution to produce evidence of circumstances pointing to the guilt of the accused.

Tags : SUPREME COURT   SECTION 106   PROSECUTION'S INABILITY  

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