Report No. 77
Criminal Cases
Q. 54. New Code of Criminal Procedure.-
Do you consider the replacement of the Code of Criminal Procedure, 1898, by the Code of Criminal Procedure, 1973, as having resulted in expediting the disposal of cases?
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 77 Criminal Cases Q. 54. New Code of Criminal Procedure.- Do you consider the replacement of the Code of Criminal Procedure, 1898, by the Code of Criminal Procedure, 1973, as having resulted in expediting the disposal of cases? |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
