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SC: In a Case Based on Circumstantial Evidence, Prosecution is Obliged to Prove Each Circumstance - (23 May 2025)

CRIMINAL

SC has observed that it is settled law that in a case based on circumstantial evidence, prosecution is obliged to prove each circumstance, taken cumulatively to form a chain so complete that there is no escape from conclusion that within all human probabilities, crime was committed by the accused.

Tags : SUPREME COURT   CIRCUMSTANTIAL EVIDENCE   PROSECUTION  

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