Allahabad High Court: An Alibi Must be Proved at Trial and Cannot be Accepted by the IO Alone - (13 Jul 2026)
CRIMINAL
Allahabad High Court held that an accused's plea of alibi must be proved during trial through evidence and cannot be accepted by an Investigating Officer to file a final report. It ruled that relying on witness statements supporting an alibi at the investigation stage would be a gross illegality.
Tags : PLEA OF ALIBI; TRIAL; INVESTIGATING OFFICER
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