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SC: Doctor’s View on a Victim’s Consciousness Prevails over Police Assessment in Dying Declarations - (18 Mar 2026)

CRIMINAL

Supreme Court upheld a husband’s conviction for murdering his wife, relying on her dying declaration, and held that minor discrepancies in the investigating officer’s statements do not undermine it when a doctor has certified the victim was in a fit state of mind.

Tags : DYING DECLARATIONS   VICTIM’S CONSCIOUSNESS   DOCTOR  

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