Section 200 in Criminal Rules of Practice and Circular Orders, 1990
200. Records to be submitted to the High Court:
- The following records shall be submitted: -(1)In cases submitted under Section 366 of the Code, and in all cases of conviction for murder whatever may be the sentence passed by the Court and in all cases of Appeals against acquittals in Murder cases.(a)The entire original. Sessions record.(b)The entire original Magisterial record.(c)Translations of such parts of (a) and (b) which are not in English.Note :- With regard to translations referred to above: -(i)It will suffice if only those parts of the inquest report which have been admitted in evidence are translated.(ii)It is not necessary to translate papers which have not been treated as evidence in the case.(iii), Translations of documents submitted to the High Court shall be written on one side of the paper only. A fair margin shall be left and the lines shall not be too close to one another.(2)In cases of Appeals not already provided for and in cases of Revision: -(a)The material part of original case record including an extract from the Diary.(b)The material part of the Appellate Case Record, if any.(3)Meaning of Entire Original Sessions Record: - The words "entire original Sessions record" include the evidence, oral and documentary, the charge, the plea of the accused, the Judgment and the statement of the accused, if any.(4)Meaning of the Entire Original Magisterial Record: - The words "entire original Magisterial record" include an extract from the Diary, Register of Preliminary Enquiry, Police occurrence Reports, Mahazars, the Village Officers Reports,' and Proceedings (if any) before any Magistrate other than the Committing Magistrate, who may have dealt with the case, but do not include so much of the Magisterial Record as may have been incorporated in the Sessions Court record.(5)Covering letter: - The covering letter for all records shall be sent separately from them by post Any delay in submitting the records shall be explained in the covering letter advising despatch of records. It shall state when and how and in how many separate files the records are despatched.(6)In every case sent up to the High Court ;(a)The records in English and in the regional language: - The English Tart of the Sessions records, if any including translations ;(b)The part of the Sessions record in the regional language, if any ;(c)The English part of the Magisterial record including translations; and(d)The part of the Magisterial record in the regional language must be bound and indexed separately.(7)Copies of Judgment: - Spare copies of Judgment in English in cases referred under Section 366 of the Code and six copies in other Sessions trials should be sent with the record.They should not be paged and entered in the index but should be kept separate from the record.(8)Docket to specify number of cases: - The Docket or the fly-leaf of all records and the covering letter should specify the number of the case on the lower Court's file and the number of the Appeal or Revision Case or Petition on the High Court's file.Note :- The fly-leaf shall be of sufficient thickness and of foolscap size.(9)Foolscap paper to he used: - The calendar, translations, copies, notes of evidence etc., shall wherever possible, be written on foolscap paper of sufficient substance.(10)Examination and certifying before despatch: - Every record shall, before despatch to the High Court, be examined and certified as complete in accordance with the foregoing rules by the Head Ministerial Officer of the Court forwarding it.Where copies of depositions, verified as to accuracy or not, are made out for the use of the Judge or for any other purpose and are available, they shall be submitted to the High Court with the records in facilitate printing or typing of the evidence, if necessary. Indication shall, however, be given in the covering letter or in some prominent place in the copies themselves to show whether the copies are accurate or whether they require to be compared with original
