MP HC: Pen-Drive Evidence Cannot be Introduced At a Late Trial Stage Without Proof or Relevance - (11 Feb 2026)
CRIMINAL
Madhya Pradesh High Court held that belated electronic evidence must be clearly relevant to the charges and duly provable, refusing to accept a pen drive with the deceased patient’s alleged voice recording in a forgery trial, as it concerned medical negligence and not the offences framed.
Tags : EVIDENCE TRIAL STAGE RELEVANCE
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