Report No. 47
XI. Amendment of the Code of Criminal Procedure
Amendment of Clause 382(4), Criminal Procedure, Code Bill.
Clause 382(4) of the Criminal Procedure Code, Bill should be revised so as to read as follows1:-
"(4) No application under sub-section (3) for the grant of special leave to appeal from an order of acquittal shall be entertained by the High Court after the expiry of sixty days from the date of that order of acquittal, or, if the order of acquittal is passed in any case instituted upon a complaint made by a public servant acting or purporting to act in the discharge of his official duties, then after the expiry of one hundred and twenty days from the date of that order of acquittal."
1. See para 9.31 of the Report.
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