629. Trial and duration statement. - (1) Clause 5 shall include persons whose cases are pending from the previous year. Cases referred under Section 307 or 374 of the Code shall be entered in column 8.
(2)The remarks column shall show the date of commitment of each case shown in column 4, and the section of the Indian Penal Code governing the charge in each case shown in column 8.(3)The duration of sessions cases is calculated from the date of commitment.
