Section 127 in Criminal Court Rules of the High Court of Judicature at Patna
127.
If a witness has given his evidence on a conditional pardon, the proceedings under which pardon was tendered and accepted, and any statement of the witness recorded by the Magistrate, [x x x x] [Deleted by C.S. No. 52.] shall be included in this file.(b)Documents not Admitted as Evidence
