Report No. 185

Section 166

This Section refers to 'Power of Jury or assessors to put questions.' It reads as follows:

"166: In cases tried by Jury or with assessors, the jury may nput any questions to the witnesses, through or by leave of the Judge, which the Judge himself might put and which he considers proper."

In the 69th Report, see Ch. 97, it was suggested (para 97.2) that the system of trial by jury has since been abolished in India. So far as assessors are concerned, special laws which deal with the role of assessor make adequate provision. Hence Section 166 be deleted.

We agree.