612. Offence Ledger. - (1) The figures for column 6 of this ledger are obtained from the list of complaints rejected and for the other columns from the statistical sheets and the memoranda of pending cases. On receipt of a record the statistical clerk shall see that no fresh entry is made in column 5 of the ledger of any case which was pending at the end of the previous year and which was therefore entered in the returns for that year. Similarly, no entry shall be made in column 9, if the accused has already been shown as brought to trial.
(2)Column 9 shall include all cases brought to trial during the year, i.e., all cases in which the accused made his first appearance (personally or by agent) in the course of the year whether such cases are true or false and whether they were instituted during the year or were pending at the close of the previous year.(3)Where an order is made under Section 4 or 5 of the Central Provinces Probation of Offenders Act dismissing the case or releasing the offender, either conditionally on his executing a bond or unconditionally, the case, notwithstanding that the Court has not proceeded to conviction, shall be entered in column 12. A note shall be made in the remarks column in respect of persons entered for statistical convenience as convicted, but in fact dealt with under Section 4 (1) (i) of the Act.(4)Details of compensation ordered to be paid under Section 250 of the Code and details regarding the persons shown in column 14 of the ledger shall be noted in the remarks column.(5)A note shall be made in the remarks column of the number of cases and the number of persons involved therein referred under Section 6 (1) of the Central Provinces Borstal Act.(6)Entries in the Offence Ledger for the case mentioned in Rule 597 (4) above should be made as follows: the side-head for Section 325 is No. 33: Section 325 of the Indian Penal Code will be entered in column 1, and against it will be shown one case reported during the year (column 5), one case found true (column 8) and one case brought to trial (column 9); two persons shall be shown as otherwise discharged (column 11) and six convicted (column 12), making a total of eight persons tried (column 15). In the remarks column there will be a reference to column 12 and the remarks "Excludes one person transferred to side-head 34."Below this line of entries will be written "Side-head 34" and below it the following line of entries : Section 323 of the Indian Penal Code (column 1), one person convicted (column 12) and one persons tried (column 15). The remarks column will contain the remarks, referring to column 12, "One person received from side-head 33".
