Report No. 77

Q. 34. Witnesses in attendance.-

Does it frequently happen that witnesses who are present in court in obedience to a summons of the court have to go back without being examined in court? Are any statistics maintained to show as to how many witnesses had of time on the part of the court?

Q. 35. Recording of evidence without interruption.-

Would you consider it appropriate that once the recording of evidence of witness of a party has commenced the trial of that particular case should continue and no new case should taken up till evidence of all the witnesses present in that cue has been completed?