SC: Motive Becomes Irrelevant When Direct Evidence Such as a Dying Declaration is Available - (16 Jan 2026)
CRIMINAL
The court observed that “Motive assumes significance, primarily in cases based on circumstantial evidence. Where there is direct evidence in the form of a credible and trustworthy dying declaration, the absence of strong proof of motive is not fatal to the prosecution case.”
Tags : MOTIVE EVIDENCE DYING DECLARATION
Share : 
|