(a)Every document, weapon or other article admitted in evidence before a Court shall be clearly marked with the number it bears in the general index of the case and the number and other particulars of the case and of the police station.(b)The Court shall mark the documents admitted in evidence on behalf of the prosecution with the letter 'ka' followed by a serial number indicating the order in which they are admitted, thus-Ex. d1, Ex. d2, Ex. d3, etc.and the documents admitted on behalf of the defence with the letter "kha" followed by a numeral, thus-Ex. [k1, Ex. [k2, Ex. [k3, etc.(c)In the same manner every material exhibits admitted in evidence shall be marked with numerals in serial order thus-Ex. 1, Ex. 2, Ex. 3, etc.(d)All exhibit marks on documents and material exhibits shall be initialled by the Presiding Officer.(e)No document or material exhibit which has been admitted in evidence and exhibited shall be returned or destroyed until the period for appeal has expired or until the appeal has been disposed of, if an appeal be preferred against the conviction and sentence.(f)Documents or material exhibits which have not been admitted in evidence should not be made part of the record, but should be returned to the party by whom they were produced.
