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Supreme Court: Must Treat Opinion of Handwriting Expert with Caution - (06 Mar 2025)

LAW OF EVIDENCE

Supreme Court has observed that the approach of a court while dealing with the opinion of a handwriting expert should be to proceed cautiously, probe the reasons for the opinion, consider all other relevant evidence and decide finally to accept or reject it.

Tags : SUPREME COURT   HANDWRITING EXPERT   CAUTION  

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