394. Conviction register, Part II [§ 12, Act V, 1861].
- This part shall contain the name of every person residing in the village who has been convicted of any of the offences specified in the schedule in the regulation above and under the following sections of law :-(i)Sections 109 and 110, Code of Criminal Procedure,(ii)Sections 304, 324, 326, 327, 329, 332 and 333, Indian Penal Code,(iii)Sections 21, 22 and 24, Criminal Tribes Act,(iv)Sections 3 and 4, Bengal Criminal Law Amendment (Industrial Area) Act, 1942, and(v)Section 2, Howrah Offences Act (XXI of 1957).The convictions of homeless vagrants shall be entered in the spare part kept under regulation 392(5).Columns 1 and 3. - Require no explanation.Column 2. - Personal description shall be copied from the final memorandum in which the Court officer writes it for the information of the police-station officer.Column 4. - In the case of a person convicted in the Session or High Court the name of the committing Magistrate shall also be given.Columns 5 and 7. - Name of identifying jail warder, notes about P.R., P.R./T and F.P. date of release and name of jail from which released, shall be entered on receipt of P.R. slip.Column 6. - In case of reconviction, cross-references shall be given to the old and fresh entry, the fact being similarly noted in the Index (Part V).
