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Evidence is nothing but the available body of facts or information indicating whether a belief or proposition is true or valid. Evidence is anything which is presented to support an assertion. This support may be strong or weak. The strongest evidence is the one which provides direct proof for the assertion made.
In the case of BL Udaykumar(petitioner) v. State of Karnataka(respondent) it was held that any information or document which is not part of the charge sheet can still be accepted as evidence even after the trial has started.
The petitioner filed a petition in the Karnataka High Court enquiring whether the respondent can produce documents even after the trial starts. According to the petitioner’s contention, there is a procedure which has to be followed to produce additional documents or information even after the evidence is given during the trial. This procedure includes obtaining the permission from the court and such documents can be produced to the court along with a supplementary report only.
In conclusion it was held that as long as any truth is revealed which helps the court to come to a just conclusion or decision should be allowed as evidence. In simpler words it really doesn’t matter whether the evidence produced during the trial was collected before the investigation or during the course of investigation or after the investigation.
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