Section 23 in The Bihar Civil Service (Judicial Branch) (Training and Departmental Examination), Rules, 1963
23. Training under the District and Sessions Judge.
(a)in judicial (civil and criminal); and(b)in administrative work.As a part of his training the probationer should sit with a District and Sessions Judge during trial of cases, including sessions trial, selected by the District and Sessions Judge for the purpose, and at least in three sessions cases, three criminal appeals and three criminal revisions, record the depositions of the witnesses (in trials only), prepare a synopsis of the pleading (in criminal cases of the complaint of F.I.R.), as the case may be, and written statements of the accused, (if any), make a summary of the oral and documentary evidence take notes of the arguments of the pleaders and write a precison discussing the law (including case law) applicable to the facts of the case. While attending sessions cases, the probationer should watch the proceedings, so as to acquire familiarity with the practice and procedure of trials. At least once during this period the training of the probationer should be continuous for at least a fortnight and he should sit throughout the day and make a record of the proceedings. The records of the cases prepared under this Rule will be submitted to the District and Sessions Judge, who will examine them and give suitable directions and advice.
