Evidence of a child witness must be subjected to close scrutiny to rule out possibility of tutoring. It can be relied upon, if court finds that child witness has sufficient intelligence and understanding of obligation of oath. As a matter of caution, court must find adequate corroboration to child witness’ evidence. If it is found reliable and truthful and corroborated by other evidence on record, it can be accepted without hesitation. Radhey Shyam v. State of Rajasthan, (2014) 5 SCC 389
Criminal Trial — Witnesses — Child/Young witness
