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Chh. HC: It is Trite That Under Evidence Act, 1872 Facts Have to be Established by Primary Evidence - (20 Jun 2025)

LAW OF EVIDENCE

Chhattisgarh High Court has observed that it is trite that under the Evidence Act, 1872 facts have to be established by primary evidence and secondary evidence is only an exception to the rule for which foundational facts have to be established to account for the existence of the primary evidence.

Tags : CHHATTISGARH HIGH COURT   PRIMARY EVIDENCE   SECONDARY EVIDENCE  

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