415. Assistance of legal practitioners or other police officers. [§ 12, Act V, 1861].
(a)When any other officer or person is employed by the Magistrate to conduct the prosecution of a case, the Court officer shall give him all information needful to enable him to conduct the prosecution efficiently.(b)No Court Inspector or Sub-Inspector shall leave the prosecution of police cases in the hands of legal practitioners engaged by private persons without the express sanction of the Superintendent or the Magistrate. He may take instructions from legal practitioners so engaged, and allow them to assist him.
