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SC: If Prosecution Fails to Disprove Accused’s Plea of Alibi then Conviction Won’t be Justified - (10 Apr 2025)

CRIMINAL

Supreme Court while setting aside a husband’s conviction for murdering his wife has observed that conviction is not justified if the husband raised the plea of alibi and the prosecution failed to disprove it.

Tags : SUPREME COURT   HUSBAND’S CONVICTION   PLEA OF ALIBI  

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