Report No. 87
Identification of Prisoners Act, 1920
Chapter 1
Introductory
1.1. Genesis of the Report and scope.-
In view of the importance in the field of criminal investigation of the Identification of Prisoners Act, 1920, it has become necessary to have a fresh look at the Act, enacted some 60 years back, and to revise it so as to make it correspond with modern trends in criminal investigation. That apart, a suggestion has been made by the Supreme Court in a recent judgment1 for amending the law relating to identification in regard to the particular point which was before the Court2. On an examination of the Act, it was found that the entire Act needed to be reviewed. Accordingly, this Report deals with the whole of the Identification of Prisoners Act, 1920.
1. State of Uttar Pradesh v. Ram Babu Misra, (1980) 2 SCC (Part 3) 345 (346), para. 8 (issued dated May 1980).
2. Para. 5.25, infra.
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