Report No. 95
11. Should the Supreme Court evolve its own procedure in criminal cases?
Commenting on the unusual procedure followed by the Supreme Court in putting court questions to an accused, in a murder case, a legal journal observed that a court or tribunal should not evolve its own procedure in each case according to its opinion about the circumstances of the case and lay down a precedent which is not warranted by the Code of Criminal Procedure, (1980-81) 85 CWN (Editorial Notes) 85.
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