Report No. 142
7.14. Public debate.-
Before closing this Chapter, we may point out that the National Law School of Bangalore conducted a Seminar and the Director of the institute reported that the learned members participating in the seminar expressed their unqualified view that the concept of "plea-bargaining" should be introduced.
7.15. A seminar was also conducted by a public institution known as Jagrut Bharat, Dharwad, Karnataka. The Editor of the organisation is an advocate. The seminar was held on 8-9-1990 which was largely attended by the citizens, advocates, judges etc. The institution communicated to the Commission the views expressed in the seminar. It would appear that the learned members participating in the seminar expressed the view that the concept of "plea-bargaining" should be introduced in the criminal jurisprudence.
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