The Magistrate on charging the accused and recording in an order his reasons for commitment shall send the record of the enquiry with the charge and the order directly to the Sessions Judge, reporting at the same time the section under which the offence charged is punishable and the number of witnesses cited for the prosecution and for the defence and estimating the probable duration of the trial. Any weapon or article to be produced before the Court of Session, if not sent to the Chemical Examiner, shall be forwarded to the nazir of the District Magistrate's office to be produced at the trial. If for any special reason e.g., where the committing Magistrate thinks fit to examine supplementary witnesses under Section 219 of the Code, it is necessary to detain the record the report should make known the detention and the reasons for it.
