SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Supreme Court: Disclosure Made by Accused Irrelevant if Fact Previously Known to Police - (12 Aug 2024)

LAW OF EVIDENCE

Supreme Court has held that, if a disclosure is made by the accused under Section 27 of the Indian Evidence Act, 1872 regarding the crime, such disclosure shall be irrelevant if the fact is already known to the police.

Tags : SUPREME COURT   S. 27 OF IEA   DISCLOSURE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved