589. When an application is made on behalf of the complainant, or a revision is undertaken in the interests of the complainant or of the prosecution, the name of the complainant or the words "State" (as in the case may be) shall be entered in column 3 and no entry shall be made in column 4. When an application is made or the revision is undertaken in the interest of the accused, column 3 will be blank, and in column 4 shall be entered the name of each accused person in whose interest the action is taken, a separate line being given to each person. In column 6 shall be entered, each in a separate line, the names of only so many of the accused in the original case as are liable to be affected by the order passed in revision. When, therefore, the revision is undertaken in the interests of the accused the entries in columns 4 and 6 will correspond.
