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SC: Minor Variations in Later Statements Don’t Undermine First Dying Declaration if Reliable - (30 Oct 2025)

CRIMINAL

Supreme Court upheld a woman’s murder conviction, emphasizing that the first dying declaration of the deceased holds weight. Minor discrepancies in subsequent statements do not weaken it if the initial declaration is reliable, consistent, and corroborated by other evidence.

Tags : MINOR   DYING DECLARATION   DECEASED  

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