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Supreme Court: Video Evidence Need Not be Played or Transcribed to be Admissible - (17 Sep 2025)

CRIMINAL

Supreme Court held that a video recording of a contraband seizure is admissible without a transcript, provided a valid electronic certificate under Section 65B of the Evidence Act is submitted. The video need not be played before each witness shown in it for it to be considered admissible.

Tags : EVIDENCE   TRANSCRIBED   ADMISSIBLE   EVIDENCE ACT  

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