A crime is a wrong not only against the individual victim but also against the society at large. Since it is a wrong against the society, the State by the Public Prosecutor is the main Party. The Public Prosecutor is a person, who in a Criminal Court presents the case on behalf of State against a person accused of crime. In some Countries, such as France, prosecution is a public function conducted by officers of a nationwide service, a branch of the civil service. In U.S.A., States and Counties have their own prosecutors, mostly elected to office. At the federal level, a district attorney is appointed for each federal district by the U.S. Attorney General’s Office, and as belonging to the executive branch of government, may be changed on a change of administration. In England, there is no general system of public prosecution, as anyone may undertake prosecution in the name of the Crown.The Director of Public Prosecutions (DPP) undertakes only a small proportion of Prosecutions ....