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Rajasthan HC: School Certificate Alone Not Proof of Victim's Age - (04 Aug 2025)

CRIMINAL

Rajasthan High Court held that a school-issued certificate, unsupported by other proof, is insufficient to determine the age of a kidnapped victim, under Section 35 of the Indian Evidence Act.

Tags : RAJASTHAN HIGH COURT   AGE DETERMINATION   INDIAN EVIDENCE ACT   SECTION 35  

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