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Supreme Court: Non-voluntary Confession Cannot Form Basis of Conviction - (28 Apr 2017)

Supreme Court, while setting aside conviction of accused in Hindu Munnani Activist murder case, has observed that confessions of accused are involuntary as they were taken in immediate custody of high security of CBI and a non-voluntary confession cannot form the basis of conviction.

Tags : SUPREME COURT   HINDU MUNNANI ACTIVIST  

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