Evidence - Psychological Evaluation test report only may not be sufficient to convict an accused but certainly a material piece of evidence. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH CAPTAIN MANJIT SINGH VIRDI (RETD.) — Appellant Vs. HUSSAIN MOHAMMED SHATTAF AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. ) Criminal Appeal No. 1399 of 2023 Decided on : 18-05-2023 Evidence – Psychological Evaluation test report only may not be sufficient to convict […]
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