Bombay HC: ‘Dying Declaration’ is No Basis for Conviction unless Trustworthy - (22 Aug 2016)
Bombay HC, while observing that unless dying declaration is trustworthy, it cannot be made basis for conviction, particularly if person making it was not conscious and well-oriented while making statement, has granted bail to a man accused of allegedly murdering his wife by setting her on fire.
Tags : BOMBAY HC DYING DECLARATION
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