Report No. 185
Section 25
Section 25 reads as follows:-
"Section 25: Confession to police officer not to be proved: No confession made to a police officer shall be proved as against a person accused of any offence."
In paragraph 11.9, the 69th Report stated, (after referring to the First Report of the Indian Law Commission of the 19th Century), that it is not necessary to disturb the section except to the extent indicated in para 11.7. In para 11.7, the Report stated that they were making a separate recommendation for inserting section 26A, making confessions to senior police officers admissible subject to certain safeguards.
We agree that section 25 be left as it is.
Back
