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AIR 1918 NAGPUR 198(2)
::1918 Cri LJ(2) 785 (NAGPUR)
Nagpur High Court
Hon'ble Judge(s):
Drake-brockman
, J
Criminal Trial - Confession-Court can disregard any statement in confession which it Disbelieves. Alhough a confession must be taken as a whole and considered along with the admitted facts of the case, the accused being judged by his whole conduct, the Court is at liberty to disregard any statement contained in the confession which it disbelieves: Case-law discnssed
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