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Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused - (20 Jul 2026)

CRIMINAL

Supreme Court held that a deceased witness's earlier testimony can be used against an accused who absconded if the conditions under Section 299 CrPC are met. The Court said the provision is an exception that preserves prosecution evidence when an accused deliberately evades trial.

Tags : TESTIMONY; DEAD WITNESS; ABSCONDED  

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