Section 313 CrPC can well be considered as a constitutional right under Article 21; invocation of last seen theory sans facts and evidence does not shift onus on accused: SC | SCC Times

Section 313 CrPC can well be considered as a constitutional right under Article 21; invocation of last seen theory sans facts and evidence does not shift onus on accused: SC

Supreme Court: A Bench comprising of Rohinton F. Nariman and Navin Sinha, JJ. allowed criminal appeal filed against the judgment of Gauhati High … Continue reading Section 313 CrPC can well be considered as a constitutional right under Article 21; invocation of last seen theory sans facts and evidence does not shift onus on accused: SC