Section 32(2) in Criminal Rules of Practice and Circular Orders, 1990
(2)Before recording a statement, the Magistrate shall question the accused in order to ascertain the exact circumstances in which his confession is made and the extent to which the Police have had relations with the accused before the confession is made.The Magistrate may usefully put the following questions to the accused :-(a)When did the police first question you?(b)How often were you questioned by the Police?(c)Were you detained anywhere by the Police before you were taken Formally into custody, and if so, in what circumstances?(d)Were you urged by the Police to make a confession?(e)Have the Statements you are going to make been induced by any ill-treatment? And if so, by whom?(f)Do you understand that the statement which you are about to make may be used against you at your trial?These questions and any others which may suggest themselves and the answers to them shall be recorded by the Magistrate before he records the accused's statement and shall be appended to the Memorandum prescribed by Section 164(3) of the Code of Criminal Procedure. The Magistrate shall add to the Memorandum a statement in his own hand of the grounds on which he believes that the confession is voluntary and shall note the precautions which he took to remove the accused from the influence of the police and the time given to the accused for reflection.
