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SC: S.27 Indian Evidence Act Discovery is Formidable Link in Circumstantial Evidence Chain - (23 Feb 2026)

LAW OF EVIDENCE

Supreme Court upheld a conviction in a ransom murder case based solely on circumstantial evidence, holding that the accused’s disclosure statements under Section 27 of the Indian Evidence Act decisively completed the chain linking him to the crime.

Tags : INDIAN EVIDENCE ACT   DISCOVERY   CIRCUMSTANTIAL EVIDENCE  

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