related witness

Kerala High Court
Case BriefsHigh Courts

“Prevalent presumption is that a related witness would not testify falsely against an innocent person because they want to see the true culprits punished.”

Delhi High Court
Case BriefsHigh Courts

A murderer destroys the physical frame of a victim, a rapist degrades and defiles the soul of a helpless female.

Case BriefsHigh Courts

Jharkhand High Court: A criminal appeal filed against the order of conviction and sentence passed by the trial court was dismissed by