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SC: Can Allow Examination of Additional Witness as Prosecution Witness - (29 Apr 2025)

CRIMINAL

SC has observed that if Court finds that a person should have been examined as a prosecution witness and he/she was omitted from the list of witnesses due to some oversight the Court may allow the application of the prosecution and such a person can be examined as a prosecution witness.

Tags : SUPREME COURT   ADDITIONAL WITNESS   PROSECUTION WITNESS  

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