The topic can be analysed on the following sub-headings: Introduction Meaning of Confession Provisions relating to Confession Judicial Confession Extra-Judicial Confession Confession before Police Officer Appreciation of Confession by Criminal Court Important Concepts in Confession Conclusion Introduction The term confession has not been defined in the Indian Evidence Act, 1872. (Sahoo v. State of Uttar Pradesh, AIR 1966 SC 40). Confession means admission of guilt. In most of the criminal cases the prosecuting agency is coming forward with confession statement of an accused.  Hence, the study on confession is very much important in criminal field. Meaning of “Confession” Since the law has not defined the term Confession, it is necessary to get the meaning from ....