High CourtsSingle Bench

The Empress vs Dabee Pershad

Calcutta High Court · Decided on 29 January 1881 · Citation: (1881) ILR (Cal) 530

HON’BLE JUDGES
Prinsep, J
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Judgment

1 paragraphs · 49 words

Prinsep, J.—The question may be put. I agree in the opinion expressed by Phear, J., in The Queen v. Macdonald [10 B.L.B. (App.) 2] that the Evidence Act draws a distinction between an admission and a confession of guilt. The other cases quoted are not altogether on the point.