Introduction  Legal system in India refers to a procedure or process for interpreting and enforcing the law. It elaborates the rights and responsibilities in a variety of ways. Therefore, it is the set of laws of a country and the ways in which they are interpreted and enforced. Criminal justice is the system of practices and institutions of Governments directed at uphold-ing social control, deterring and mitigat-ing crime, or sanctioning those who vio-late laws with criminal penalties and rehabi-litation efforts. It is the process of punishing and reforming of offender. Those accused of crime have some protections against abuse of investigatory and prosecution powers. Criminal justice systems are very different around the world depending on the country Hierarchy of Criminal Courts Supreme Court The Supreme Court is the highest and final court of appeal under the ....