Report No. 117

Criminal

(1) Problems of victims of crime;

(2) Sentencing process;

(3) Approach in the matter of violation of socially beneficent legislations, such as Minimum Wages Act, Bonded Labour Abolition Act, etc.;

(4) Theory of punishment.

Procedure

(1) Important provisions of Procedural laws, both civil and criminal;

(2) Art of writing judgments.