Section 198(4)(a) in Criminal Courts

[Cites 0, Cited by 0] [Section 198(4)] [Section 198] [Entire Act]

State of Madhya Pradesh - Subsection

Section 198(4)(a) in Criminal Courts - Rules and Orders

(a)Relevant statements made by an accused out of Court are admissible in evidence unless they are confessional statements barred by Section 24 or 25 or 26 of the Evidence Act or were made to a police officer in the course of the investigation and are therefore barred by Section 162 (1) of the Code. These sections, however, are qualified by Section 27 of the Evidence Act which provides that when any fact is deposed to as discovered in consequence of information received from an accused, in the custody of a police officer, so much of such information, whether it amounts to a confession or not, as relates distinctly to the fact thereby discovered, may be proved.

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State of Madhya Pradesh - Subsection

Section 198(4)(a) in Criminal Courts - Rules and Orders