Section 140(2) in Criminal Courts - Rules and Orders
(2)In appealable cases a judgement should be drawn up embodying (a) the substance of the evidence and (b) the particulars mentioned in Section 263. In non-appealable cases the particulars required by Section 263 should be recorded. These particulars include full information as to the nature of the offence alleged and proved, the plea of the accused and his examination, the finding and, in case of a conviction, a brief statement of the reasons therefor and the sentence or other final order.Cases under Section 476 of the Code
