Report No. 25

Evidence of Officers About Forged Stamps, Currency Notes, etc

Contents
1.	Problem for consideration
2.	Scope of the Reports
3.	Genesis of the Report
4.	Judicial decisions
5.	xisting lawExisting law
6.	Difficulty experienced under existing section
7.	Analysis of the suggestion and objectives to be achieved
8.	Evidence on commission or in camera
9.	Possible solutions
10.	Amending section 510, Cr. P.C. to add these officers
11.	Insertion of new section making opinion conclusive
12.	Criticism of section 510 before the 1955 amendment
13.	Proposed self-contained provision preventing production, etc., of records
14.	Recommendation
15.	Appendices
Appendix I	Proposals as shown in the Form of Draft Amendments to the Code of Criminal Procedure, 1898
	Section 509 A (New)
	Section 510
Appendix II	Summary of Case-Law as to Value of Reports of Chemical Examiner, etc
Appendix III	Summary of Case-Law as to Issue of Commissions in Criminal Cases
Appendix IV	Summary of Case-Law Relating to Defect in Section 510, Cr. P.C. before its Amendment in 1955