Report No. 113

Injuries in Police Custody

Contents
Chapter 1	Introductory
1.1,2,3.	Genesis
Chapter 2	The Problem
2.1.	The facts in the Supreme Court case
2.	The prosecution and conviction
3.	Observations of the Supreme Court
4.	Comment
Chapter 3	The Present Law and the Need for Reform
3.1.	The present law
2.	Question of amendment considered
3.	Need for amendment
Chapter 4	Working Paper and Comments Received Thereon
4.1.	Proposal put forth in the Working Paper
2.	Views invited
3.	General trend of the comments
4.	Analysis
	Proceedings other than prosecutions
5.	Other guidelines whether needed
6.	Additional suggestions received examination
Chapter 5	Recommendation
5.1	Amendment needed
2.	Recommendation
3.	How section 45 should be recast
4.	Medical examination of accused on arrest
Appendix	Recommendation in Respect of other Acts