Extra-Judicial confessions made in the police custody are not admissible for conviction
Gauhati High Court: In a Single Judge Bench comprising of Ajit Singh, C.J., the conviction of the accused under Section 302/304 of
inadmissible
Evidence of related witness admissible where they are also the natural witness
Jharkhand High Court: A criminal appeal filed against the order of conviction and sentence passed by the trial court was dismissed by