Court News
Three Dying Declarations, Three Versions: Supreme Court Acquits Mother-in-Law Convicted Alone for Burning Death After Co-Accused Walked Free
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6 articles
Court News
Bride Burnt in 1998: Delhi HC Upholds Sister-in-Law’s Life Sentence on Dying Declaration, Says Her Years as an Absconder Count Against Her
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Court News
Pregnant Daughter-in-Law Set on Fire: Tripura High Court Upholds Mother-in-Law’s Life Sentence, Rejects ‘Kerosene Oven Accident’ Story
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Court News
Supreme Court: Bail Cannot Be Cancelled Solely on Oral Dying Declaration, Upholds Allahabad HC Order
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Court News
Supreme Court: Motive Becomes Irrelevant When Dying Declaration Provides Direct Evidence
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Court News
Supreme Court: Dying Declaration Valid Even If Death Is Not Imminent
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