Section 282(c) in Police Regulations, Bengal , 1943
(c)These regulations apply only to instances in which suspects have been arrested and have to be confronted with witnesses who express themselves able to recognise them by appearance, although not previously acquainted with them. When as frequently happens, the complainant or other witness states that amongst his assailants he recognised certain persons of his acquaintance, either by their appearance or by their voice, his credibility is a matter for the Courts and no departmental rules can become applicable.
