Every presiding officer hearing, conducting or deciding a criminal proceeding (inclusive of trial or appeal) is responsible for seeing that the final record and the final order or the judgement in such proceedings shall disclose the criminal powers (e.g., Magistrate, 3rd class, Magistrate empowered under Section 30 of the Code, District Magistrate. Sessions Judge, etc.) which such officer exercised in hearing or deciding such proceedings, and shall also disclose the powers specially conferred upon him, for example the power to try cases summarily or the power to pass sentences of whipping, if in those proceedings he had occasion to exercise those powers.
