98. Identification of persons caught red-handed in rioting and other cases. (Section 3, Bengal Act II of 1866.) (Section 9, Bengal Act IV of 1866.). - Utmost care is necessary to prevent the identity of rioters arrested during the occurrence, and of other offenders caught in the act, from being impugned at the trial.
Such accused shall be kept quite distinct from those arrested on suspicion. Their names, the names of the persons arresting or identifying them and the place and hour of arrest shall be recorded as soon as possible and before the prisoners are removed in custody from the spot.
