132. The Code gives ample power to Magistrates to prevent the summoning of unnecessary witnesses and this powers should not be ignored. As the expenses of witnesses are paid by Government there is no inducement for the defence to curtail the number of witnesses and many are summoned only to be given up. A discreet use of the power referred to above will prevent the abuse. The defence of the accused, if properly recorded, should disclose to the Magistrate whether the evidence of the witnesses named for the defence is or is not necessary.
