Prinsep, J.@mdashThe 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.
The Empress Vs Dabee Pershad
Bench: Single Bench
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Hon'ble Bench
Prinsep, J
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