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Accepting Chief Affidavit of Key Witness as Evidence in Criminal Case Prejudices Accused: Kerala HC - (09 Sep 2025)

CRIMINAL

Kerala HC acquitted a man after finding that the trial court violated Section 276 CrPC by accepting chief affidavits of witnesses as evidence. The Court noted that in Sessions trials, witness evidence must be recorded by the judge or under his dictation in open court, as per legal procedure.

Tags : AFFIDAVIT   WITNESS   EVIDENCE   ACCUSED  

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