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Supreme Court: Procedural Lapses doesn’t Void Seizure but may Weaken Evidence - (09 Oct 2026)

LAW OF EVIDENCE

Supreme Court held that an accused’s failure to explain a seizure is not incriminating, and the prosecution must prove its validity. It noted that non-compliance with Section 100 CrPC, including failure to provide a seizure list, may affect evidentiary value

Tags : PROCEDURAL LAPSES; EVIDENCE; NON-COMPLIANCE  

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