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Deo Lal Mahton And Others v. Emperor

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