1987 CRI. L. J. 204 ::1986 CurCriJ 329 ::(1987) 1 CriLC 462 ::1987 CriLR(SC&MP) 1 ::(1987) MPLJ 195 ::1987 (2) RecCriR 5 ::1987 (1) RecCriR 542 ::(1987) 1 IJR 24 (MP) ::1987 (1) AllCriLR 286 ::1987 (2) Crimes 500 ::(1987) Jab LJ 102

Madhya Pradesh High Court

Hon'ble Judge(s): C. P. Sen, K. N. Shukla, S. Awasthy , JJJ

Evidence Act (1 of 1872) , S.25— Extrajudicial confession made to kotwar - Not hit by S.25 - - Admissible in evidence. Cri Appeal No. 957 of 1978, dt. 24-11-1981 (Madh Pra) Cri Appeal No.187 of 1982 dt/-24-1-1985 (Madh Pra) and Cri Appeal No. 831 of 1982 dt/-4-4-1985 (Madh Pra) Overruled. A kotwar is not a Police Officer within the meaning of S.25, though he may be performing certain functions which are performed by Police and therefore an extrajudicial confession made by an accused to the kotwar is admissible in evidence and is not hit by S.25 of the Evidence Act.(Para 8 9)