Report No. 58

Criminal appeals to the Supreme Court

3.3. Question 1 in our Questionnaire deals with the criminal appellate jurisdiction of the Supreme Court. The question is as follows:-

"1. (a) Are you in favour of limiting the scope of criminal appeals under Article 134 of the Constitution?"

(b) If so, do you favour limiting such appeals to cases where a substantial question of law of general importance is involved?

(c) If not, do you suggest any other limitations in this regard?"