648. Each copy shall begin with a statement of the kind of document copied, e.g., judgement, order, deposition of prosecution (or defence) witness with name and number, complaint, application, exhibit, etc. The heading shall contain full particulars of the accused concerned, his parentage, age, and address, the offence charged or proved, and the sentence, if any, including a sentence in default of payment of fine; number and year of the case, the name of the Court concerned, and the date of decision, if any. When the copy is of a document in an appellate or revisional record or a miscellaneous case connected with an original criminal case similar particulars shall be given with complete particulars of the original case as well.
