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SC: Weapon Recovery Useless Without Proof Linking it to Crime under Section 27 Evidence Act - (09 Apr 2026)

LAW OF EVIDENCE

Supreme Court set aside a murder conviction, citing flaws in recovery evidence under Section 27, including inconsistencies, hostile witnesses, and no forensic link. It held that mere recovery based on disclosure is insufficient unless proved reliable and legally sound.

Tags : WEAPON   CRIME   EVIDENCE ACT  

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