SC: Simultaneous Statements by Multiple Accused under Section 27 Evidence Act Need Strict Scrutiny - (23 Sep 2025)
CRIMINAL
Supreme Court observed that simultaneous disclosure statements by multiple accused under Section 27 of the Evidence Act require strict scrutiny. This is necessary to ensure the statements are genuine and to rule out any possibility of tutoring among the accused before admitting them as evidence.
Tags : STATEMENTS EVIDENCE ACT ACCUSED
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