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Child WitnessClear topic ×

2 articles

A Tutored Child Witness and No Forensic Link: Supreme Court Acquits Man of 1989 Wife-and-Son Murder, Restores Trial Court Verdict

Court News

A Tutored Child Witness and No Forensic Link: Supreme Court Acquits Man of 1989 Wife-and-Son Murder, Restores Trial Court Verdict

31 Oct 2026Read article ↗

Cross-Examined at Length Already, No Second Recall: Karnataka High Court Quashes Order Summoning Child Survivor Again, Citing Section 33(5) POCSO and Re-Traumatisation

Court News

Cross-Examined at Length Already, No Second Recall: Karnataka High Court Quashes Order Summoning Child Survivor Again, Citing Section 33(5) POCSO and Re-Traumatisation

30 Oct 2026Read article ↗