Ka jingpyndonkam ia ki kor ki bor (technology) ha ka tnad ain ka la sdang naduh ka jingpynkhreh ia ka ‘National Policy and Action Plan for implementation of ICT in the Indian Judiciary’ da ka e-committee jong ka Supreme Court.
Ka e-Committee ka la sdang ruh ia ka ‘Inter-operable Criminal justice System’(ICJS)ban wanrah ia ka jingbate ia ki jingdon jingtip jong ki tnad ain ba peit ia ki kam beain (Criminal Justice System) kaba iaid beit , kata hapdeng ki ingbishar, ki tnad pulit, ki ingbyndi, ki jaka wad bniah ( Forensic Science Laboratories), na kawei ka jaka (one platform).
Lyngba ka ICJS,ki jingtip ba bniah shaphang ki FIR bad Chargesheet lah ban iohi da baroh ki High Court bad Court ha ki district. Ka tnad pulit ka pynrung ki jingtip baroh shaphang ki FIR, Chargesheet, Case Diary ha ka PDF khnang ba ki Ingshari ki lah ban pyndonkam.
Ban pyntikna ia ka jingtreishitom bha ia ka ICJS ha baroh ki jylla, la kyrpad ia baroh ki Iingkashari High Court ban thung ia u IPS officer, uban kloi ban pynbiang bad pyniasoh ia baroh ki jinglum jingtip ha ka rynsan ICJS .la kyrpad ruh iaka Iingkashari High Court ban thung uwei u Nodal Officer ban pyntikna ba nalor ka tnat pulit,kiwei2 ki tnat treikam kum ka Provident Fund Organisation, ki tnat ka kam khlaw (Forest Department), ki tnat municipal (municipal authority), Labour Welfare Board Town Planning Authorities, bad Food and Drug Administration kin long shibynta bad ka ICJS.
Ka ICJS kadei ka rynsan kaba biang tam ban pyniaid beit iaid ryntih bad ki kam kiba iadei bad ki mukotduma ki Iingkashari, namar lah ban ioh ia baroh ki jingtip kiba ha kapor ba biang da ki Iingkashari. Lah ban pyndep kham kloi ia ka jingpyntreikam ia ki hukum jong ki Iingkashari, bad ki jingkhot hajir, bad kane ka iarap ban ym bam than ia ka por. Ka ICJS kan kylla long u mawmer ba seisoh ban kyntiew ia ka Criminal Justice System ha baroh ki liang.