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Report No. 135 8.2. Some practical aspects noted.- While we appreciate the spirit underlying the suggestion, it seems to us that there might be some practical aspects to be considered if the suggestion is to be implemented. On the one hand, if the mobile court is held near the prison wherein women prisoners are housed, then there would be the practical problem of transporting the court personnel, the witnesses and others concerned with the case, as well as the records. The analogy of traffic offences would not be quite appropriate. The questions involved in trials relating to traffic offences are extremely simple; ordinarily, no witnesses are examined, and the matter is decided after perusing the report of the traffic constable on duty. In contrast, in offences which involve a potential sentence of imprisonment, more than one witness will normally have to be examined. Documents and articles have to be kept ready for the trial. Some of these articles would be valuable from the pecuniary point of view. A few others, while having no monetary value as such, might be crucial to the case, for example, weapons, clothes and other articles which have been examined by forensic scientists. It is also common experience that all witnesses.are not in attendance at the same time, so that the Mobile Court would have to visit the prison more than once.    |
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