SC: Silence of the Victim Cannot Accrue to the Benefit of the Accused - (21 Mar 2025)
CRIMINAL
SC has observed that the silence of the victim cannot accrue to the benefit of the accused. There is no hard and fast rule that in the absence of a statement a conviction cannot stand, particularly when other evidence, medical and circumstantial, is available pointing to such a conclusion.
Tags : SUPREME COURT CONVICTION ACCUSED
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