In India we have three major Procedural statutes. They are Civil Procedure Code, Criminal Procedure Code and Evidence Act. All the three enactments have completed their first 100 years of rule in this country. They are the products of English Jurisprudence brought in, introduced and enforced upon the citizens of India by the then British Rulers and which have been adopted to be enforced even after Independence. The procedures that were required to be followed a century ago are no more the requirements of the present day. During the past 100 years several unexpected and unimaginable changes and developments have taken place in all the spheres of human life in the world. So also the system of law, the requirement of the rule, the tendency of the people and their needs warrant a thorough change in these procedural laws in our country. The Parliament has brought in certain amendments in 1976 to some of the provisions of these statutes but they are very insignificant and not at a ....