Report No. 77

Q. 58. Evidence before courts of sessions.-

It has been suggested that the provision in the new Code of Criminal Procedure, 1973,1 requiring the evidence in trials before the court of session to be taken down ordinarily in the form of question and answer causes delay and should be replaced by a provision to the effect that ordinarily it should be taken down in the form of narrative.

What are your views in the matter?

1. Section 276(2), Code of Criminal Procedure, 1973.