Section 63 in Criminal Court Rules of the High Court of Judicature at Patna
63.
A type writing machine may be used for the purpose of recording judgments in criminal cases. The type writing machine must be used by the Presiding Officer himself and a certificate must be given that this has been done. In the alternative, type writing machine may be used to the dictation of the Presiding Officer and a certificate to the effect that the judgment has been dictated and corrected by him must be given. Each page of the record so made must be attested by the Presiding Officer's signature. [G.L. 9/57, G.L. 7/65, G.L. 10/22, G.L. 1/39, G.L. 3/40, G.L. 4/43. G.L. 2/53, G.L. 2/55, G.L. 4/57, G.L. 6/60, G.L. 1/ 63, G.L. 3/65, G.L. 8/65, H.C. letter No. 5787-803, dated the 11th June, 1966.]
