Section 29(iv) in Criminal Court Rules of the High Court of Judicature at Patna
(iv)The Magistrate should question a confessing prisoner with a view to ascertaining the exact circumstances in which his confession was made and the connection of the Police with it., in other words, the court should record the confessions in as much detail as possible with a view to obtaining material from which its genuineness can be judged and to testing whether it is freely made or is the outcome of suggestion. To the certificate required by section [64] [Substituted by C.S. No. 26.] of the Criminal Procedure Code, the Magistrate should add a statement, in his own hand, of the grounds on which he believes that the confession is genuine, of the precautions which he took to remove accused from the influence of the police aod of the time, if any, given to him for reflection. [Vide Form no. (M)2.]
