Section 13 in Indian Administrative Service (Departmental Examination) Rules, 1962
13. Preparation of case records.
- Every officer of the Indian Administrative Service is required to prepare a full, complete and careful record of two cases tried by a first class Magistrate relating to offences under the Indian Penal Code and two defended cases tried by a Sessions Judge, Additional Sessions Judge or an Assistant Sessions Judge of which one shall be a contested criminal appeal. The record should consist of-(a)a summary of the evidence with notes on it, showing its admissibility and applicability to the offence charged; and(b)notes on the procedure with reference to the Codes, for example to such matters as the rules as to cross-examination, re-examination drawing up of charge, and taking the statement of the accused.It should be understood that value will be given to useful notes based on annotated editions of the Criminal Procedure Code, Indian Penal Code, Evidence Act, Woodman's Digest and recognised text books. The record of each case should be prepared during or after attendance in court as the trial proceeds. The records should be submitted by the officer concerned to his immediate superior who will forward them to the Legal Remembrancer through proper channel. The Legal Remembrancer will report to Government his opinion whether the records have been satisfactorily prepared. The date of submission of the case records prepared under this rule will be the date on which they are received by the immediate superior to whom the officer concerned submits the records.
