Report No. 77
12.7. Piecemeal recording of evidence not to be encouraged.-
Our above observations should in no way be construed to provide a stamp of approval for piecemeal recording of evidence in the court of session. We would like to emphasise that, as far as possible, every effort should be made to record the entire evidence in a case tried by the Court of session at a stretch, so that immediately after the recording of the evidence and the statement of the accused, the court may be in a position to proceed with argument and pronouncement of the judgment.
It is, however, hard realities and the undesirable results which accrue from the compulsion for recording voluminous evidence de novo in heavy cases which impel us to suggest that the provisions of section should also be made applicable to the court of session.
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