Section 263 in The Code of Criminal Procedure, 1989 (1933 A. D.)
263. Record in cases where there is no appeal.
- In cases where no appeal lies, the [Judicial Magistrate] [Substituted by Act XL of 1966.] [xxx] [Words omitted by Act XL of 1966, Sections 43 and 44.] need not record the evidence of the witness or frame a formal charge ; but he [xxx] [Words omitted by Act XXXVII of 1978, Sections 43 and 44.] shall enter in such form as [the High Court] [Substituted by Act XL of 1966.] may direct the following particulars(a)the serial number ;(b)the date of the commission of the offence ;(c)the date of the report or complaint ;(d)the name of the complainant (if any) ;(e)the name, parentage and residence of the accused ;(f)the offence complained of and the offence (if any) proved, and in cases coming under clause(d), clause (e), clause (f), or clause (g) of sub-section (1) of section 260 the value of the property in respect of which the offence has been committed ;(g)the plea of the accused and his examination (if any) ;(h)the finding, and, in the case of a conviction, a brief statement of the reasons therefor ;(i)the sentence or other final order ; and(j)the date on which the proceedings terminated.
