Report No. 185
Section 28
Section 28 deals with 'confession made after removal of impression caused by inducement, threat or promise, relevant:
"section 28: If such a confession as is referred to in section 24 is made after the impression caused by any such inducement, threat or promise has, in the opinion of the court, been fully removed, it is relevant."
In the 69th report (see para 11.60), no amendment was suggested to section 28 but that it should be renumbered as section 24A as it is a qualification of section 24.
We are of the view that in the light of the amendment proposed in section 24 in this Report, in section 28, for the words "inducement, threat or promise", the following words be substituted in the body of section 28 and the title, namely,
"inducement, promise, threat, coercion, violence or torture".
We are also of the view that section 28 need not be renumbered as section 24A and there is no need to delete section 28.
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