Section 118(a) in The General Rules (Criminal), 1977
(a)of ten years in a case under Section 108 of the-Code and in a case tried by a Court of Sessions or by a Magistrate, in exercise of the powers granted to him under Section [30] [Now omitted.] of the Code except that - (i) in every case the judgment or final order of the Sessions Judge or Magistrate shall be retained for 50 years ; and (ii) in a case in which a conviction was had under chapter VI of the Indian Penal Code, the whole of file A shall be retained for 50 years :
