Supreme Court: Air Force Group Insurance Society qualifies as ‘State’ under Article 12  ||  SC: Anganwadi Workers With Degrees Are Eligible For The 29% Quota For Supervisors in Kerala  ||  SC: Giving Accused the Option of Search Before a Police Officer Breaches Section 50 of the NDPS Act  ||  Gujarat HC: Person is Entitled to Compensation For Injury or Death Within Railway Station Premises  ||  Delhi HC: PMLA Can Apply Even if the Scheduled Offence Occurred Before the Law Came Into Force  ||  J&K&L HC: Accused Can Admit Evidence Recorded under Section 299 Crpc After Appearing in Court  ||  J&K&L HC: District Judge Serving as Reference Court under Land Acquisition Act Acts as a Civil Court  ||  Del HC: Subsequent Bail Pleas From Same FIR Should Usually Go Before the Judge Who Denied the First  ||  J&K&L HC: Vaishno Devi Shrine Board, Despite Statutory Status, is Not a ‘State’ under Article 12  ||  SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation    

J&K&L HC: Accused Can Admit Evidence Recorded under Section 299 Crpc After Appearing in Court - (17 Mar 2026)

CRIMINAL

J&K&L High Court held that when witnesses are examined under Section 299 CrPC against an absconding accused, the accused may, upon appearing, admit those depositions, and the prosecution cannot compel recalling witnesses solely to bolster its case.

Tags : ACCUSED   EVIDENCE   ADMIT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved