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SC: FIR of Confessional Nature Made by an Accused is Inadmissible in Evidence - (06 Aug 2025)

CRIMINAL

SC has observed that an FIR of a confessional nature made by an accused is inadmissible in evidence against him, except to the extent that it shows he made a statement soon after offence, thereby identifying him as maker of report, which is admissible as evidence of his conduct u/s 8 of IEA.

Tags : SUPREME COURT   CONFESSIONAL NATURE   INADMISSIBLE  

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