65. Duty of Superintendents in prosecution of cases. [§ 12, Act V, 1861].
(a)Superintendents and Assistant Superintendents should themselves take an active and personal interest in the prosecution of cases of all kinds.(b)It will often be useful for the Superintendent to be present at the trial of important police cases before a Magistrate or in a Sessions Court; and no such case should go to the Sessions for trial which he has not personally mastered and carefully discussed with the Public Prosecutor, and the investigating officer.
