We have received letters from Shri S.D. Tiwari, Pratapgarh
Kshetriya Gramin Bank, Shri K. Ratnakar, the Assistant General Manager, State
Bank of India, Staff Training Centre, Chennai, the Chairman, United Western
Bank Ltd., Shri J. Radhakrishnan, Advocate, S/Shri Mohit Shukla and Mohit Kapoor
of Citibank and Shri P.R. Gopala Rao, Banking Ombudsman, A.P. for including
their names in the mailing list.
The names of the above readers have been included in the mailing list.
';I am willing,'; he said, ';to serve in durance
vile if it will accomplish the desired purpose.'; But, he went on, ';I
know of nothing more futile than a penal sentence that contributes to nothing
but the ridiculous.';
— ALMOND, Gov. J. Lindsay, Jr., New York Times, Jan. 29, 1959
p. 1, col. 7.
Juvenile delinquency is a universal phenomenon. In Russia,
even the Russians report banks of youngsters mugging and robbing older citizens.
Juvenile delinquency is rampant in Norway, in Finland, in England, in France
and in Italy. May I suggest that the reason for that is that the children believe
that they are living five minutes to midnight, that there may be no future.
In our youth, if you worked hard and you developed your character, you had a
future. But if the children today believe that there may be no future, if the
future is not what it used to be, then you seize the present.
— NIZER, Louis, ';Ministers of Justice,'; Tennessee Law
Review, Vol. 31, No. 1 (Fall, 1963), p. 17
A Man may plead not guilty, and yet tell no lye; for by the
Law no Man is bound to accuse himself, so that when I say, Not guilty, the meaning
is, as if I should say by way of Paraphrase, I am Not so guilty as to tell you;
if you will being me to Tryal, and have me punished for this you lay to my Charge,
prove it against me.
— SELDON, John, Table Talk; Law, in No. 6 English Reprints (Arber,
Edward, ed., London, 1869), p. 65