436. Procedure when base insinuations or false allegations are made against police officers in the witness box. [§ 12, Act V, 1861].
- Whenever any question containing base insinuations or false allegations is put by a defence pleader to a police officer in the witness box. the latter shall at once appeal to the Court for the source of the insinuation or allegation to be disclosed, so that he may be in a position to run a defamation case against the person making it.Public Prosecutors and Court officers should also file petitions to this effect and have them placed on the record of the case in order that an Appellate Court may be made aware that the insinuation or allegation has been challenged.
