Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 30] [Entire Act] Union of India - Subsection Section 30(b) in The Indian Evidence Act, 1872 (b)A is on his trial for the murder of C. There is evidence to show that C was murdered by A and B and that B said - "A and I murdered C".
