Deo Lal Mahton And Others v. Emperor
(High Court Of Judicature At Patna)
| 18-04-1933
Advocate List
Bench
- HON'BLE JUSTICE Rowland, J
Eq Citations
- AIR 1933 PAT 440
- LQ/PatHC/1933/52
Head Note
CRIMINAL PROCEDURE - Section 313 CrPC - Accused's statement under Section 313 CrPC - Accused's statement under Section 313 CrPC, if not recorded in presence of his counsel - Effect of -- Accused's statement under Section 313 CrPC, if not recorded in presence of his counsel, is not admissible in evidence - However, such statement can be used to contradict the accused during cross-examination - Evidence Act, 1872, S. 14
