AIR 1920 CALCUTTA 988(2) ::1921 Cri LJ(2) 410 (CAL) ::(1921) 61 Ind Cas 650

Calcutta High Court

Hon'ble Judge(s): Beachcroft, Ghose , JJ

Evidence Act (1 of 1872) , S.157— Statement not being first information report tendered as evidence-Magistrate should take statement from Police Officer that particular statement was made to him Criminal P.C. (5 of 1898) , S.154— Where a statement made to a Police Officer, which is not the first information contemplated by S. 154, Criminal P. C., is tendered as evidence in a criminal case, the proper course for the Magistrate is to take a statement from the Police Officer that that particular statement was made to him.