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I P C

Sentence—Disproportionate Sentence—The Courts must see that the public does not lose confidence in the judicial system

Bysclaw

Sep 29, 2018

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By sclaw

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Penal Code, 1860 (IPC) — Section 302 — Murder — Dying declaration — Admissibility and weight — A dying declaration can be the sole basis for conviction if it is voluntary, truthful, and reliable, even without corroboration. The court must scrutinize it carefully for tutoring or manipulation and consider the declarant’s opportunity to observe and identify the assailant and their fitness to make the statement.

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