Report No. 48

29. Suggestions for improving the existing law contained in sections 161 and 162 relating to statements made to the police during investigation.-

With reference to the law contained in existing sections 161 and 162 relating to statements made to the police during investigation, the Bill1, broadly speaking, follows the recommendations made by the previous Commission2. Apparently, suggestions for improving the present law dealing with matters not considered in the previous Commission's Report, have been made. In the absence of details of those suggestions, we cannot express our views on the further change, if any, needed in the relevant sections.

1. Cr. P.C. Bill, clauses 164 and 165.

2. 41st Report, Vol. I, para. 14.13.