Eastern Book Company is happy to announce the release of Criminal Law and Criminal Justice: Advanced Legal Writings by Prof BB Pande. This book is an outcome of a unique initiative aimed at broadening the horizons of the criminal justice system.
The idea for this book arose out of Prof C Raj Kumar’s invitation to deliver a set of lectures for an Optional Elective Course at the OP Jindal Global University last summer. The commitment arising out of the acceptance of the invitation led the author to organise and give shape to criminal law and criminal justice ideas with which he had been toying with for almost six decades as a teacher of criminal laws.
The book release will be followed by a Panel Discussion on the topic “Criminal Law and Criminal Justice”. The panellists for this event include Justice MN Venkatachaliah, Former Chief Justice of India, Justice Madan B Lokur, Former Judge, Supreme Court, Justice AK Sikri, Former Judge, Supreme Court, Prof Upendra Baxi, Emeritus Professor of Law, University of Warwick and Delhi, Prof Issa Shivji,Professor Emeritus of Public Law & First Julius Nyrere Professor of Pan African Studies, University of Dar es Salaam, Prof (Dr) MP Singh, Distinguished Professor of Public Law, Jindal Global University, Mr Gopal Subramanium, Senior Advocate and Mr Siddharth Luthra, Senior Advocate. The panel discussion will be moderated by Prof. Srikrishna Deva Rao, Vice Chancellor, NLU, Delhi.
Excerpt from the Preface
This book relates to 12 selected criminal law/criminal justice themes that have assumed significance in contemporary times, more particularly in the context of Indian society. As the primary focus of the Writings is on the advanced debates and controversies, the discussions herein have refrained from raising the basic liability issues in the traditional style. However, the rootedness of the advanced debates in the basic elements ensures that the traditional knowledge holders would not feel handicapped in any manner. Therefore, though the Writings would have a greater attraction for those interested in teaching and researches in criminal law/criminal justice issues, even those who are interested in embellishing their criminal law or criminal justice knowledge or broadening the horizons of their understanding of the subjects would stand to gain enormously from this publication. The Writings have tried to incorporate the latest law trends and current research in the field of criminal law and criminal justice and that required falling back upon the writings and publications of the leading scholars of the West and India.
Excerpt from the Foreword
Prof. Pande’s thoughts speak of philosophical foundations and shape of the system of criminal justice of the future.
Uniqueness of Prof. Pande’s Writing lies in their ability to traverse from the primitive criminal law/criminal justice concepts to the contemporary forms … holding immense value equally for the law student, researcher, lawyer and the Judge.”
― Justice M.N. Venkatachaliah
Former Chief Justice of India
Table of Contents
Introduction and Thematic Break Up
A Key to Understanding the Twelve Writings
Part A
HISTORY AND EVOLUTION OF WESTERN AND INDIAN CRIMINAL LAW/SYSTEMS
History of the English and the Roman Criminal Law
History and Early Evolution of the English Criminal Law
History and Evolution of the Indian Criminal Law: Motivations, Structure of the Indian Penal Code
Penal Code as the Rationalised Criminal Law in the Early Colonial and Pre-independence India
Part B
THE ELEMENTS AND ESSENTIAL PRINCIPLES OF CRIMINAL LAW/LIABILITY
The “Actus Reus” Element
The Mens Rea or Guilty-mind Element
Part C
THE CRITIQUES OF THE FORMAL CRIMINAL LAW SYSTEM AND ITS RESURRECTION
Growing Critiques of the Formal Criminal Law System in the Western World
Evaluations of the Critical Criminal Law Writing
Indicators of Resurrection of the Formal Criminal Law Systems in the West and in India
Part D
THE FORGOTTEN AND IGNORED PREMISE OF THE PROCESSUAL JUSTICE
Rationalising the Pre-Trial Processes in India
Strivings for the Creation of Enabling Justicing Conditions
Interlocking Nature of the Procedural Due Process and the Constitutional Due Process
Glossary of the Legal and Colloquial Terms used in the Writings
Subject Index
Link for Purchase
A copy of the book can be ordered from this link
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