Sudhir kumar v State of Haryana and Ors

Hearsay Evidence under Section 3 of the Law of Evidence Amendment Act: The Ruling in S v Ndhlovu and Others 2002 (2) SACR 325 (SCA)

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Authored By: Joseph Thabo Maluleke University of Free State Case Title & Citation The case is titled S v Ndhlovu […]

Hearsay Evidence under Section 3 of the Law of Evidence Amendment Act: The Ruling in S v Ndhlovu and Others 2002 (2) SACR 325 (SCA) Read More »