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SC: Hostile Witness Testimony Can Support Acquittal as Well, Not Only Conviction - (14 May 2026)

CRIMINAL

Supreme Court held that testimony of hostile witnesses can be used not only for conviction but also to discredit the prosecution and support acquittal. It acquitted an accused in an SC/ST murder case, noting that prosecution witnesses failed to support the alleged place of occurrence.

Tags : HOSTILE WITNESS; CONVICTION; TESTIMONY  

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