Section 467(6) in Police Regulations, Bengal , 1943
(6)(a)The Magistrate should not proceed to record the statement of the accused unless and until he has reason, upon questioning him and observing his demeanour, to believe that the accused is speaking and is about to speak voluntarily.(b)While it is not in general necessary or desirable to invite complaints of ill-treatment by the police, cognizance of such complaints when made should be promptly taken, and any indications of the use of improper pressure should be at once investigated. If any injuries are noticed on the body of the accused or are referred to by him he should be asked how by them, and, if necessary, in order to enable the Magistrate to be satisfied that the accused is about to speak voluntarily, the accused should be medically examined before his statement is taken.(c)It must be clearly understood that the questing of an accused person in order to discover if the making of a confession is voluntary, is not a more formality. The Magistrate apply his mind judicially and endeavour to base his finding upon definite premises and grounds.
