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SC: Prior Testimony is Inadmissible without Section 299 CrPC Order against Absconder - (03 Aug 2026)

CRIMINAL

Supreme Court set aside a murder conviction, holding that testimony recorded in an earlier trial cannot be used against an absconding accused unless a Section 299 CrPC (now Section 335 BNSS) order had first established absconding and no immediate prospect of arrest.

Tags : MURDER; TESTIMONY; ABSCONDER  

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