459. Tender of pardon to the approver. [§ 12, Act V, 1861].
- If on a consideration of the facts and circumstances elicited from the police verification of a confession supplemented by a magistrial verification, if any, as provided for in regulation 283, it appears that the evidence of the confessing accused is necessary the Court officer, with the permission of the Superintendent, shall move an application to the Magistrate asking him to tender pardon to the accused under sub-section (1) of section 337 of the Code of Criminal Procedure, and to examine him as a Crown witness. If pardon is tendered and accepted, the procedure laid down in sub-sections (2) and (3) shall be followed.
