Despite the Bhagalpur blindings and the subsequent public outcry the use of brutal force and third degree methods on under-trial continues unabated. Every such act of cruelty is surpassing its previous one. Such acts of cruelty are seldom treated with the seriousness they deserve. Human rights activities in the State point out that the lower echelon of the Police Force in particular always enjoys an advantage and get away with the crime because the dead cannot speak. Whatever explanation the Police gives is virtually accepted as gospel truth and the same can hardly be challenged by the aggrieved persons. The relevant law enjoins that the onus of proving a murder in lock-up is on those challenging the Police, version. Now the pertinent question arises why this third degree method remains in vogue ? According to the version of the Police, the method has proved to be most effective in extracting a quick confession which is not otherwise possible in case of plain interrogation. ....