(2)Without prejudice to the generality of the foregoing provisions, the Magistrate shall, in particular, take such evidence as may be produced in support of the requisition of the foreign State[- - -] [[The words "or commonwealth country" omitted by Act 66 of 1993, Section 3(w.e.f. 18.12.1993).]] and on behalf of the fugitive criminal, including any evidenceto show that the offence of which the fugitive criminal is accused or has been convicted is an offence of political character or is not an extradition offence.
