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SC: Absence of Independent Witnesses is Not Fatal if Injured Eyewitness Testimony is Sterling - (23 Apr 2026)

CRIMINAL

Supreme Court upheld a murder conviction, holding that failure to examine an independent witness is not fatal where the injured eyewitness’s sole testimony is reliable, credible, and consistent, and sufficiently proves the prosecution’s case.

Tags : WITNESSES; FATAL; EYEWITNESS  

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