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Cal. HC Sets Aside Murder Conviction on Ground that Confession Made to Police Not Admissible - (21 Apr 2023)

CRIMINAL

Calcutta High Court while setting aside a murder conviction observed that confession of accused, even if in writing, made to a police officer is not admissible in the eye of law and therefore trial court while passing judgement ought to have discarded oral testimony of that police officer.

Tags : CALCUTTA HIGH COURT   MURDER   CONFESSION   POLICE OFFICER  

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