Report No. 185
Section 24
So far as section 24 is concerned, the 69th Report stated (see para 11.6) that there is no need to amend this section. But, for reasons given in our discussion under section 27, we recommend to add some more words, 'coercion, violence or torture' in the body of section 24 and in the title.
Section 25: (and proposal for section 26A in the 69th Report)
We agree that that section 25 need not be amended.
We do not agree that section 26A as recommended by the 69th Report permitting confessions recorded by Superintendents of Police, in all cases. Such a provision cannot satisfy Article 20(3), Article 21 and the judgments of the Supreme Court. We, therefore, do not accept the recommendation.
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