442. Production of case diaries. [§ 12, Act V, 1861].
(a)Every page of the case diaries and any connected papers received with them shall be stamped with the date immediately on receipt in the Court office.(b)Care shall be taken that case diaries called for by the Court under section 172 of the Code of Criminal Procedure, but not put in as evidence, are not attached to the record, and that they are returned by the Court when no longer required, mutatis mutandis, the same instructions shall apply to any reports of a confidential nature, not admitted in evidence, the publication of which is obviously undesirable.
