Introduction The present paper is aimed at ascertaining the evidentiary value of a retracted confession by an analysis and possible critic of the decisions of the Supreme Court of India. The subject demands a clear understanding of the term‘confession’ as it is understood in the criminal jurisprudence in Indian legal regime. Without a proper understanding of the term confession it won’t be easy to arrive at a clear understanding of the evidentiary value of a retracted confession. Before proceeding any further, it must also be understood that the present topic has posed some of the most controversial questions in Indian Legal system in recent times. In all the often quoted media trials, the question of evidentiary value of retracted confession has taken a position of central importance. In the present article the researcher aims to clarify the position of a retracted confession in Indian legal system. The word confession has not b ....