Report No. 25

15. Appendices.-

To give a concrete shape to our recommendation,1 we have, in Appendix I, shown it in the form of draft amendments to the Code of Criminal Procedure, 1898.

Appendix II summarises the case-law as to the value to be attached to the reports of the officers referred to in section 510 or of officers in an analogous position.

Appendix III summarises the case-law relating to the issue of commissions in criminal cases.

Appendix IV summarises the case-law pointing out the defect in section 510, Cr. P.C. as it stood before its amendment in 1955.

The cases cited in the last three Appendices are illustrative only.

J.L. Kapur, Chairman.

K.G. Datar, Member.

S.K. Hiranandani, Member.

S.P. Sen-Varma, Member.

*Niren De, Member.

T.K. Tope. Member.

P.M. BAKSHI, Joint Secretary and Draftsman

New Delhi;

Dated: 27th September, 1963.

1. Para.14, supra.

* Member Shri De could not attend the meeting at which the Report was finalised. At the time of signing of the Report he was out of India. He has, therefore, been unable to sign the Report.