Report No. 48

Some Questions under The Code of Criminal Procedure Bill, 1970

Contents
1.	Introductory
2	Points referred to the present Commission
3.	Additional points dealt with in this Report
4.	Points considered.-
5 - 7	Proposal to confer jurisdiction on the C.B.I. to make investigation in respect of certain offences relating to the Union List
8	Recommendation for creation of courts under Union legislation
9 - 22	Proposal to make confessions made to senior police officers admissible in evidence subject to certain safeguards
23 - 28	The extent of legal aid to the poor which may be provided in the Code
29.	Suggestions for improving the existing law contained in sections 161 and 162 relating to statements made to the police during investigation
30.	Proposal to take away powers of revision against interlocutory orders
31.	Provision for grant of anticipatory bail
32 - 34	Question whether maintenance under section 488 can be provided for in respect of indigent parents
35.	Provision for filing written arguments
36.	Suggestions for improvements in other respects with a view to curtail delays in investigation, trial or appeal
37.	Additional points
38 - 39	Provision relating to "appointment of Sessions Judges" and other officers
40.	Design to commit an offence
41.	Admissibility of statements recorded by Magistrates
42 - 43	Abolition of commitment proceedings
44.	Examination of the accused
45.	Sentencing
46 - 47	Consultation by government with the Court, before exercising powers of pardon etc
48 - 58	Appeals against acquittals
59.	Limiting appeals under Article 134 of the Constitution
60.	Maintenance-Other points
61.	Wife divorced extra-judicially
62.	Scope of section 488 to be extended to mother of illegitimate child and girl rendered pregnant
63.	Legal aid in proceedings for maintenance
64.	Cancellation of maintenance
65.	Draft amendments not annexed
66.	Summary of conclusions and recommendations