Report No. 48
3. Additional points dealt with in this Report.-
Besides these points, we considered it desirable to take the opportunity of expressing our views on the following additional points:
Point (x)-Power of "appointment" of Sessions Judges and other officers.
Point (xi)-Design to commit offences.
Point (xii)-Statements recorded by Magistrates.
Point (xiii)-Commitment proceedings.
Point (xiv)-Examination of the accused.
Point (xv)-Sentencing.
Point (xvi)-Consultation by the Government with the Court, before pardon, remission etc.
Point (xvii)-Appeals against acquittal.
Point (xviii)-Appeals under Article 134 of this Constitution.
Point (xix)-Maintenance (other points).
Point (xx)-Cancellation of maintenance orders.
That is the genesis and the scope of the present Report.
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