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Confession to police is legally non-existent; Cannot be used against co-accused under Section 30 Evidence Act: Kerala HC orders acquittal -existent; Cannot be used against co-accused under Section 30 Evidence Act: Kerala HC orders acquittal

Confession to police is legally non-existent; Cannot be used against co-accused under Section 30 Evidence Act: Kerala HC orders acquittal -existent; Cannot be used against co-accused under Section 30 Evidence Act: Kerala HC orders acquittal

Published on February 2, 2026February 2, 2026By Atul Kumar

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