The Prevention of Terrorism Act, 2002
32. Certain
confessions made to police officers to be taken into consideration.-
1. Notwithstanding
anything in the Code or in the Indian Evidence Act, 1872 (1 of 1872), but
subject to the provisions of this section, a confession made by a person before
police officer not lower in rank than a Superintendent of Police and recorded
by such police officer either in writing or on any mechanical or electronic
device like cassettes, tapes or sound tracks from out of which sound or images
can be reproduced, s all be admissible in the trial of such person for an
offence under this Act or the rules made thereunder.
2. A
police officer shall, before recording any confession made by a person under
sub-section (1), explain to such person in writing that he is not bound to make
a confession and that if he does so, it may be used against him: Provided that
where such person prefers to remain silent, the police officer shall not compel
or induce him to make any confession.
3. The
confession shall be recorded in an atmosphere free from threat or inducement
and shall be in the same language in which the person makes it.
4. The
person from whom a confession has been recorded under sub-section (1), shall be
produced before the Court of a Chief Metropolitan Magistrate or the Court of a
Chief Judicial Magistrate along with the original statement of confession,
written or r corded on mechanical or electronic device within forty-eight
hours.
5. The
Chief Metropolitan Magistrate or the Chief Judicial Magistrate, shall, record
the statement, if any, made by the person so produced and get his signature or
thumb impression and if there is any complaint of torture, such person shall be
directed o be produced for medical examination before a Medical Officer not
lower in rank than an Assistant Civil Surgeon and thereafter, he shall be sent
to judicial custody.