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Madras HC: Extrajudicial Confession of Co-Accused not Substantive Evidence - (22 Aug 2016)

Madras HC, while allowing appeal by four persons challenging their conviction and life imprisonment ordered by trial court in a murder case, has held that an extrajudicial confession of a co-accused cannot be treated as a substantive evidence against the other accused as per the Indian Evidence Act.

Tags : MADRAS HC   EXTRAJUDICIAL CONFESSION  

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