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Report No. 277 D. The Present Report 1.19 Pursuant to the Reference, the Commission conducted broad-based research and consulted stakeholders from various spheres - police, advocates, judicial officers, among others, on the issue of miscarriage of justice resulting in wrongful prosecution, incarceration and/or conviction. Taking into consideration the inputs and suggestions received, and upon extensive deliberations, discussions and in-depth study, the Commission has given shape to the present Report. 1.20 The Report discusses the international perspective on addressing the aforementioned miscarriage of justice; delving into the current scenario- remedies as available under the existing laws- identifying the standard of miscarriage of justice in the Indian context; and concludes with the recommendations of the Commission in terms of a legal framework to address the issue.    |
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