State Of Sikkim Vs Suren Rai
.... ed that in the Indian context, Article 20(3) should be construed with due regard for the interrelationship between rights. Hence, we are required to examine the “right against self-incrimination” in respect of its relationship with the multiple dimensions of “personal liberty” under Article 21, ...
SIKKIM HIGH COURT
State Vs Kachara Sada
.... gth of questions appears to be due to the fact that several portions of the evidence of the witnesses are summarised and then the accused is asked whether he wished to say anything in relation to the evidence referred to in the question. No doubt, the examination of an accused person must be as comp ...
Gujarat High Court
In Re: Battu Musalayya and others Vs
.... fied their own articles, of merely by their frequently seeing, handling and using them, it is silly to reject their testimony on the ground that identification parades for these articles were not held and that reasons have not been formulated by these witnesses. In the instant case the owners who ha ...
Madras High Court
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