Report No. 78

3.4. Improving machinery and equipment.-

As regards improving the machinery and equipment of trial courts. We made certain recommendations in the earlier Report, the gist whereof may be thus stated-

(a) Judicial Officers should be provided with stenographers for dictating judgments.1

(b) Evidence in courts of District and Sessions Judges should normally be typed, so that carbon copies of depositions can be supplied immediately to the parties.2

We may mention that these measures can also be implemented without legislative amendment. They may, at the first sight, appear to be of a minor character, but their implementation could make a substantial contribution in reducing the duration of cases in subordinate courts, thereby reducing the arrears as well as the number of under-trial prisoners.

1. 77th Report, para. 13.8.

2. 77th Report, para. 13.9.