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Judgment
2 paragraphs · 80 words
Woodroffe, J.
1.
I am not satisfied that the provisions of the Criminal Procedure Code allow the statement made by the accused to be admissible, Apart from that, I am not clear that the statement can be taken to be a voluntary statement, for the same document contains an allegation (whether true or not need not now be considered) that the statement is not voluntary. I must, therefore, reject it upon the objection of the learned Counsel for the defence.