- On receipt of a charge-sheet, the Court officer shall prepare the brief of the case in B.P. Form No. 41 after studying the memorandum of evidence, the First Information Report and the case diaries.If the Court officer finds any difficulty in prosecuting the case investigation, he shall at once issue a memorandum to the investigating officer requesting him to remedy the defects and supply any additional information or evidence required. He shall at the same time send a copy of this memorandum to the Circle Inspector.If the Court officer finds any difficulty in prosecuting the case on the evidence contained in the diaries, he shall apply to the Superintendent through the Circle Inspector for instruction.On conclusion of the trial of the case the Court officer will send a copy of the brief of the case together with any correspondence he has had with the investigating officer attached to the final memorandum of the case to the Superintendent through the Circle Inspector.
