The word ‘Confession’ is not defined in the Evidence Act. Stephen in his Digest of the Law of Evidence defined it as “an admission made at any time by a person charged with crime stating or suggesting the inference that he committed the crime”. The language used in the definition given by Stephen is too wide and it facilities non-plenary confessions also as confessions. In order to distinguish between a confession and an admission a simple test can be applied. If the statement by itself is sufficient to prove the guilt of the maker, it is a confession. If, on the other hand, the statement falls short of it, it amounts to an “admission.” Where there is a direct admission of guilt, it is not possible to treat the statement as an admission. The acid test which distinguishes a confession from an admission is that where conviction can be based on the statement alone, it is a confession and where some supplementary evidence is needed to authorise a conv ....