A predicament has remained to exist as to whether a Court deciding on the fate of an accused should consider the testimony of a friend in crime. The Courts have struggled long to settle down on a practical and prudent solution so that the guilty does not go unpunished and the innocent stays unscathed. It is from this prospective that the Courts have made an unceaseth attempt through hoard of judicial decisions to come up with a rule of prudence read into the law of evidence to guide the minds whenever an accomplice renders an account of the crime committed. The writing is an attempt to critically analyze the need for receiving accomplice evidence and the approach of caution adopted in such instances. It aims at simplifying the law with regards to accomplices and approaches it from a practical point of view. It makes an effort to endorse the idea that the flexibility engrained should be retained and the law on the point in India should be modified to suit the need of the hour which i ....