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State of Madhya Pradesh - Section

Section 703 in Criminal Courts - Rules and Orders

703. Minor details in an inspection can be dealt with in conversation but the heads of discussion should find place in the written note of inspection which should deal with all major points. An inspection note is not only a commentary on the Court inspected but also on the officer inspecting. The important quality is insight and penetration, and attention should be given to the court's method and attitude in trying cases rather than to legal points unless there are mistakes of an obvious kind in law or procedure. It is important that when an error or a fault is revealed the way to avoid it should be explained at the same time, to show not only what was done wrong but also how it should have been done and why.