Supreme Court: Items Given by Accused to Police Are Not Section 27 Recoveries under Evidence Act - (18 Dec 2025)
LAW OF EVIDENCE
Supreme Court held that items handed over by an accused during a police check cannot be treated as recoveries under Section 27 of the Evidence Act, as a disclosure must involve prior concealment and the police’s discovery must directly result from the accused’s information.
Tags : ACCUSED EVIDENCE ACT POLICE
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