628. Offence statement. - The entries in column 2 should correspond with the entries in column 2 of District Statement II. The main object of the statement is to enable the High Court to distribute the figures in column 14 of District Statement. If under their proper headings in columns 5 to 9 of Statement 35 prescribed by the Government of India. As the district returns are received they should be carefully checked, and it should, be seen that the entries in column 14 of the district statements are equal to the entries in columns 4 and 5 of the sessions statement. When an accused has been committed for trial on a charge on one offence but convicted on a charge of a different offence, a full explanation shall be given in the column of remarks. Thus if five persons are committed for the offence of murder, and three of these five are convicted of the offence of culpable homicide not amounting to murder, the entry in the remarks column against heading No. 18 will be "three persons transferred to No. 19" and against the latter heading will be entered "three persons transferred from No. 18". The number of persons sentenced to death shall be included in column 8 (convicted) and shall also be given separately in the remarks column. When a commitment is quashed under Section 215 or Section 532 of the Code the persons affected by the order shall be shown as discharged.
