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After a long hiatus, the extradition trial of liquor tycoon Vijay Mallya resumed at Westminster Magistrate’s Court on Thursday afternoon. He was accompanied by wife Pinky Lalwani and son Siddharth. The court proceedings were mostly with regard to admissibility of documentary evidences submitted by the Indian Government as part of the prosecution case. Mallya’s defence counsel questioned admissibility reliability and evidentiary value of documentation submitted by government of India, in particular the witness statement submitted by a wide array of witnesses such as banking officials. The counsel said that the statements made against Mallya and the Kingfisher Airlines do not meet the admissibility standards under the UK law. The counsel says that many such documents were unsubstantiated assertions, some are hearsay, some are narrative accounts and there are certain statements made ex-post facto much to the Indian government’s embarrassment. Further she submitted that the Indian government’s documents and statements included submissions that had no relevance to the IDBI Bank case, which is the focus point on which the extradition trial hinges. She also pointed out several Indian law commission reports that have “unanimously” agreed that investigators often project their biases on to witnesses
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