Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1122] [Entire Act]

Bengal Presidency - Subsection

Section 1122(c) in Police Regulations, Bengal , 1943

(c)As soon as the Magistrate has disposed of the Final Report, or on the conclusion of the trial the history in each case shall normally be prepared by the Circle Inspector and sent to the Superintendent,, with English translations of important and useful confessions believed to be true, whether made to the police or to the Magistrate, but in any case where it is evident that the trial will not be finished at a reasonably early date a brief history shall be submitted before the completion of the trial and the final result reported on its conclusion.