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SC: If Recovery Isn't Proved to be Based on Disclosure of Accused then S.27 Can't Aid Prosecution - (27 Feb 2025)

LAW OF EVIDENCE

Supreme Court has observed that if recovery is not proved to be in furtherance of the confessional statement by accused then Section 27 of Indian Evidence Act, 1872 cannot aid prosecution.

Tags : SUPREME COURT   DISCLOSURE OF ACCUSED   SECTION 27  

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