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SC: Examining Contradictions and Witness Credibility Exceeds the Scope of Section 319 CrPC - (18 Mar 2026)

CRIMINAL

Supreme Court held that courts cannot conduct a “mini trial” while summoning an additional accused under Section 319 CrPC, setting aside the Allahabad High Court’s order for applying a detailed evidence analysis and the standard of proof beyond reasonable doubt.

Tags : EXAMINING CONTRADICTIONS   WITNESS CREDIBILITY   ACCUSED  

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