Report No. 77

3.9. Misconduct by ministerial staff.-

There are directions to the effect that if a clerk of the court makes errors in writing which lead to a miscarriage of justice, he should be punished.1

1. Kangle Kautiliya Arthasastra, (University of Bombay), (1965), Part III, p. 221, referring to Verse 9.17 of the Book on Arthasastra.

3.10. Res judicata.- The doctrine of res judicata was well-known.1

1. Kane History of the Dharmasastras, (1972), Vol. 3, p. 301.

3.11. Criminal justice in ancient India.-

It would appear that the criminal justice system was equally sophisticated. Ancient India law-givers and commentators exhibit a richness of thought and variety, reminiscent of modern legal systems.