Section 617(7) in Criminal Courts - Rules and Orders
(7)In the case given in Rule 597 (4) above the statement will be drawn up as follows : Against side-head 21 there will be one offence reported (column 4), one brought to trial (column 9); eight persons under trial (column 10), two persons acquitted or discharged (column 12) and six persons convicted (column 13). Against side-head 22 there will be one person under trial (column 10) and one convicted (column 13), and no entries in columns 3 to 9 inclusive.
