Report No. 185

Section 152

This Section relates to 'questions intended to insult or annoy'. The Section reads as follows:

"152. The Court shall forbid any question which appears to it to be intended to insult or annoy, or which, though proper in itself, appears to the Court needlessly offensive in form."

In the 69th Report, in para 84.40, it was suggested that Section 151 does not require any amendment. We agree.