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Supreme Court: Crime Scene Re-Enactment Does Not Always Violate Right Against Self-Incrimination - (22 May 2026)

CONSTITUTION

SC held that crime scene re-enactment is not unconstitutional merely because it involves the accused, clarifying that Article 20(3) is violated only when the accused is compelled to disclose incriminating facts from personal knowledge, and not during physical demonstrations for scientific analysis.

Tags : CRIME SCENE; VIOLATE; RIGHT AGAINST SELF-INCRIMINATION  

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