Report No. 154
(24) Shri Amar Singh
(1) During trial
(2) Section 41, Cr. P.C. should be amended so that arrest may be made only after investigation. (3) The provision under sections 161 and 162, Cr. P.C. should remain as they are but a provision should be made for getting a statement signed by the witness. (4) At the end of such statement ROC should be written. (5) Nyaya Panchayat should not be conferred with powers to award punishment.
