Introduction “Mankind has shifted from the state of nature towards a civilized society.. award of punishment following conviction at a trial in a system wedded to rule of law is the outcome of cool deliberation in the court room after adequate hearing is afforded to the parties, accusations are brought against the accused, the prosecutor is given an opportunity of supporting the charge and the accused is equally given an opportunity of meeting the accusations by establishing his innocence. It is the outcome of cool deliberations and the screening of the material by the informed mind of the Judge that leads to determination of the ills”.1-2 The above observation made by the Hon’ble Supreme Court is of utmost importance while appreciating the role of proper and effective investigation in delivering justice. As observed by the Court in, it should not be forgotten that the duty of the Investigating Of ....