30. Consideration of proved confession affecting person making it and others jointly under trial
for same offence.––When more persons than one are being tried jointly for the same offence, and a
confession made by one of such persons affecting himself and some other of such persons is proved, the
Court may take into consideration such confession as against such other person as well as against the
person who makes such confession.
1
[Explanation.––“Offence,” as used in this section, includes the abetment of, or attempt to commit,
the offence.]2
Illustrations
(a) A and B are jointly tried for the murder of C. It is proved that A said––“B and I murdered C”. The
Court may consider the effect of this confession as against B.
(b) A is on his trial for the murder of C. There is evidence to show that C was murdered by A and B,
and that B said ––“A and I murdered C”.
This statement may not be taken into consideration by the Court against A, as B is not being jointly
tried.
