Report No. 185

Section 24

Section 24 refers to a "confession caused by inducement, threat or promise, when irrelevant in criminal proceedings."

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.

We recommend that for the words 'inducement, threat or promise' the words 'inducement, promise, threat, coercion, violence or torture' be substituted.

We recommend accordingly.