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SC: Can’t Fully Disregard Evidence of Hostile Witness Cross-Examined by Prosecution - (29 Apr 2025)

LAW OF EVIDENCE

SC has observed that whether there is declaration of 'hostility' or not, evidence of witness who has been cross-examined under Section 154 Evidence Act, 1872 by the party who called such witness, cannot be washed off entirely and it is for the Court to see what can be retrieved from such evidence.

Tags : SUPREME COURT   HOSTILE WITNESS   SECTION 154  

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