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

State of Madhya Pradesh - Subsection

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

(d)With this clearness of introductory and surrounding circumstance must go a full record of the statement made. The words admissible under Section 27 of the Evidence Act must be recorded in full and not cut down to a meaningless fragment. An investigating officer is required by Police Regulation 760 to make at the time a memorandum of the exact words used, and should be required when giving evidence to refer to the memorandum to refresh his memory under Section 159 of the Evidence Act. He should also be asked to explain when and how he made it. It appears that he has no authority to ask witnesses to attest such a document.