An Accused's extrajudicial confession can be admitted in evidence only for corroboration.

An Accused's extrajudicial confession can be admitted in evidence only for corroboration.

The Supreme Court in Chandrapal vs State of Chhattisgarh observed that an extra-judicial confession made could be admitted only as a corroborative piece of evidence. 


The Court held that extra-judicial confession is a weak kind of evidence and unless it inspires confidence or is fully corroborated by some other evidence of clinching nature, ordinarily, a conviction for the offence of murder should not be made only on the evidence of extra-judicial confession.

It also referred to some precedents set by this Court on the subject. In  case of State of M.P. Through CBI & Ors. Vs. Paltan Mallah & Ors., the extra judicial confession made by the coaccused could be admitted in evidence only as a corroborative piece of evidence. In absence of any substantive evidence against the accused, the extra judicial confession allegedly made by the co-accused loses its significance and there cannot be any conviction based on such extra judicial confession of the co-accused.


In Sahadevan & Anr. Vs. State of Tamil Nadu, it was observed as under :

“14. It is a settled principle of criminal jurisprudence that extra-judicial confession is a weak piece of evidence. Wherever the court, upon due appreciation of the entire prosecution evidence, intends to base a conviction on an extra-judicial confession, it must ensure that the same inspires confidence and is corroborated by other prosecution evidence. If, however, the extra-judicial confession suffers from material discrepancies or inherent improbabilities and does not appear to be cogent as per the prosecution version, it may be difficult for the court to base a conviction on such a confession. In such circumstances, the court would be fully justified in ruling such evidence out of consideration.”

"Extra-judicial confession must be established to be true and made voluntarily and in a fit state of mind. The words of the witnesses must be clear, unambiguous and should clearly convey that the accused is the perpetrator of the crime. The extra-judicial confession can be accepted and can be the basis of conviction, if it passes the test of credibility. The extra-judicial confession should inspire confidence and the court should find out whether there are other cogent circumstances on record to support it."