SC Holds That Prior Opportunity to See Accused Can Render Test Identification Proceeding Unreliable - (18 Nov 2025)
CRIMINAL
Supreme Court acquitted a man accused of murdering an elderly victim during a robbery, discarding the sole eyewitness identification made eight years later, citing her weak eyesight and inconsistent testimony, and noting that prior opportunity to see the accused made the TIP unreliable.
Tags : PROCEEDING ACCUSED OPPORTUNITY
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