242. The making of personal imputations or the passing of strictures couched in intemperate language against committing Magistrates by Sessions Judges or Courts of first instance by Appellate Courts is extremely objectionable and has been the subject of adverse remarks by the Privy Council. If there is real reason for complaint as to the manner in which a trial or commitment proceedings have been conducted the proper course is to communicate the complaint to the District Magistrate.
