Report No. 239

2.6 The principal causes of low rate of conviction are:

1. Inept, unscientific investigation by the police and lack of proper coordination between police and prosecution machinery;

2. Police stations understaffed and manned by inadequately trained Police personnel; lack of trained and efficient prosecutors.;

3. Inordinate delay in disposal of cases by Courts resulting in witnesses not being available or changing the version;

4. Adducing fabricated evidence.