545. Court khatian register (Crime return compilation sheets and instructions for filling up the different columns).
(a)To facilitate the preparation of the annual crime statements, a khatian register, composed of compilation sheets in B.P. Form No. 109, shall be maintained at each headquarters and Sub-divisional Court. Each description of crime or serial number shall have a sheet or sheets for each police-station.(b)Cases in which First Information Reports are written are recorded in the general register of cases, and from this register shall be gathered the information for the crime compilation sheets with respect to such cases. Cognizable cases instituted by complaint or petition to a Magistrate, and referred to the police for investigation, are also entered in the general register, and shall be shown in the khatian register in red ink.(c)Cognizable cases under Municipal, Railway and Telegraph by-laws, section 120 of the Indian Railways Act, 1890, and section 34 of the Police Act, 1861, vagrancy and bad character cases. Chapter VIII of the Code of Criminal Procedure, etc., are not reported in First Information Reports, and consequently are not entered in the general register of cases. They are, however, entered in the Magistrate's register of cases, in which no First Information Report is used, and from this register shall be gathered the information to enter them in the compilation sheets and in the Annual Statement A, Part I.(d)The above description of cases shall be entered in the compilation sheets after final orders in each case have been passed.(e)When entering a case from the general register, or from the register of cases in which no First Information Report is used, the number of entry in column 1 of the compilation sheet shall be noted in the column of remarks in the register from which the entry is made, thus creating a link between the registers and the compilation sheets.(f)District and Sub-divisional Magistrates will direct the officer who keeps the registers of miscellaneous cases and of non-first information cases to let the Court officer have the books for a short time every day and to give him a note of the cases decided on the previous day in order that the compilation sheets may be written up.(g)On receipt of intimation that an appeal has been lodged, Court officers shall write a large "A" in red ink on the left hand side of column 1 against every case concerned, and when the final result of appeal is known, the necessary alterations shall be made in the columns regarding convictions or acquittals. In one of the spare columns shall be entered the number of cases and persons acquitted on appeal by the Magistrate, Sessions Judge, or High Court.(h)Court officers shall initial their registers twice; first when they write "A" opposite the case, and the second time, when they enter the final result of the appeal.(i)Column 10 should include cases in which the police submitted chargesheets and those the Magistrate called for on his own motion. A case should be shown as convicted when any of the accused sent up is finally convicted of a cognizable offence by competent Court. When a case is acquitted on appeal it should be shown as such in columns 11 and 17. necessary corrections being made in these columns. If a case ends in the conviction of the accused under a non-cognizable section, the case shall be shown under columns 4, 6 and 8 of the compilation sheets and the person in column 25 and a spare column for "otherwise disposed of.(j)Column 11 should include cases sent up by the police and those sent up by order of the Magistrate. Cases in which the accused dies, escapes or is declared a lunatic during trial or in which charges are abandoned, compounded or withdrawn (sections 247, 248, 259, 333, 345, 494 of the Code of Criminal Procedure) should not be included in this column. They must be shown in the additional columns provided for the purpose in the remarks column. Acquittals on appeal will also be shown as such in column 11 if they occur during the year.(k)Column 29 should include all persons convicted of a cognizable offence including those dealt with under section 562 of the Code of Criminal Procedure, those convicted under a non-cognizable section being shown under a spare column for "otherwise disposed of'. Columns 28, 29 and 30 are meant for persons concerned in true cases only.Note. - At the close of each year the Court officer shall prepare a statement known as "A", Part I, in B. P. Form No. 115 from the figures recorded in the crimes compilation sheets in accordance with the instructions issued for the preparation of the Annual Administration Report.
