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Supreme Court: Wrong Statement in Pleadings is Not Always a False Statement, Perjury Case Quashed - (22 Jul 2026)

CRIMINAL

Supreme Court quashed perjury proceedings against a litigant and his counsel, holding that every wrong statement in pleadings cannot be treated as a false statement unless there is evidence of a deliberate falsehood, even if the error is attributed to a typographical mistake.

Tags : WRONG STATEMENT; PERJURY CASE; PLEADINGS  

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