- Every paper as it is brought on to the record shall be marked as belonging to either file A or B. All the papers relating to each file shall be kept stitched. File A shall include the following papers, namely :(1)Record of statement or confession (Section 164), plea (Sections 228, 229) and examination (Sections [213 and 281] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]).(2)Proceeding on which cognizance was first taken, police report, etc. (Section 190).(3)Charge and altered charge, if any.(4)Order consenting to withdrawal or stay of charge. (Section [224] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.] and [321] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]).(5)Sentence.(6)Record in summary trial.[* * *] [Items (7) to (9) deleted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.](7)[ Record of proceedings under Section [236] [Items (10) to (33) re-numbered as (7) to (30) by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.].(8)Record of composition of an offence (Section [320] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.])(9)Record of evidence.(10)Judgment.(11)Copy of High Court's order regarding a sentence of death (Section [371] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]).(12)Warrant or other paper returned on execution of sentence.(13)Copy of order commuting a sentence or suspending the execution thereof, or remitting punishment.(14)Petition of appeal or application for revision.(15)Copy of judgment or order in appeal or revision.(16)Certificate of judgment or order in appeal or revision.(17)Commission with return thereto and deposition.(18)Deposition of medical witness.(19)Report of Chemical Examiner.(20)Proof of previous conviction.(21)Order for disposal of property (chapter [XXXIV] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]).(22)Order of transfer.(23)Order-sheet.(24)General index.(25)Treasury receipt.(26)File of exhibits including indices of exhibits.(27)[ Bonds under Sections 106, 107, 108, 109 and 110 of the Code and Section 4 of Probation of Offenders Act.] [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).].(28)Papers relating to the identification of the accused person in jail or elsewhere.(29)Papers relating to identification of stolen property.(30)Map of the locality placed on the file of a case.Note. - Reference to any section or chapter in this rule when not indicated is to the section or chapter of the Code.File B shall include every other paper in the record unless, for reasons to be stated thereon in writing, the Court orders any such paper to be placed in file A.In any case in which a proceeding belonging to tile A and a proceeding belonging to file B are recorded on one and the same paper, the paper shall belong to file A.
