Report No. 77

Q. 12. Paper books.-

It has been suggested1 that-

(a) in civil appeals, the preparation and printing of the paper books should be left to the parties, and they should file them in 3 months' time in the High Court upon the completion of service;

(b) in criminal appeals, the paper books need not be prepared. The trial court should record evidence /on the typewriter and the carbon copy of the evidence may be placed on the record of the case;

(c) paper books should be cyclostyled. Do you agree with the suggestion?

1. Suggestion of a High Court Judge.