Section 198(3) in Criminal Courts - Rules and Orders
(3)The rule that a witness may be corroborated by a previous statement under Section 157 of the Evidence Act is qualified by Section 162 (1) of the Code which renders inadmissible and statement made to a police officer in the course of an investigation, except to contradict the witness in accordance with the provisions of that sub-section, and many inadmissible statements are recorded in some Courts when the investigating officer examined, statement that offend against either Section 162 (1) of the Code or Section 60 of the Evidence Act. Section 162 (1) of the Code does not apply to dying declarations or statements covered by Section 27 of the Evidence Act-vide Section 162 (2) of the Code. A statement made to the police before the investigation has begun-it is immaterial whether it is called a first information report or not-is not barred by Section 162 (1) of the Code, but ordinarily it is not substantive evidence and can at most be used to corroborate or contradict the person who , made it if he is examined as a witness.
