SC: Confession by Accused, in Custody Not Admissible Except to the Extent of Applicability of S. 27 - (25 Nov 2024)
LAW OF EVIDENCE
Supreme Court has stated that a confessional statement made by the accused to a police officer while in custody is not admissible in the evidence except to the extent to which Section 27 of Indian Evidence Act, 1872 is applicable.
Tags : SUPREME COURT CONFESSION BY ACCUSED SECTION 27
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