Satish S/O. Nagnath Shinde And Others Vs State Of Maharashtra
.... age of enquiry, trial or other proceeding can summon any person as a witness or examine any person in attendance though not summoned as a witness or recall or reexamine any person in attendance though not summoned as a witness or recall and reexamine any person already examined who are expecte ...
bombay high court (aurangabad bench)
Balya Vs State
.... nt case is to the effect that inadmissible evidence may be placed on the record and could be taken into account for recording conviction of the accused. If the Magistrate makes use of inadmissible evidence in convicting the accused, his order of conviction would become perverse and liable to be i ...
Rajasthan High Court
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