Report No. 142
3.8. Need to assess the system as it is.-
With the public opinion being sharply divided in U.S.A., demands for reform have been surfacing from many quarters. Nevertheless the system is in vogue in a number of States even today and the number of trials settled by guilty pleas constitute a very large proportion of the total cases disposed of. The system as it is functioning as at present, may, under the circumstances, be subjected to scrutiny with advantage in the light of the positive features of the practise without disregarding the negative features thereof.
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