Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Jammu-Kashmir - Subsection Section 30(a) in The Evidence Act, 1977 (1920 A.D) (a)A and B are jointly tried for the murder of C. It is proved that A said - "B and I murdered C." The Court may consider the effect of this confession as against B.
