443. Case diaries to be returned to the police-station concerned. [§ 12, Act V, 1861].
- In cases decided in a Magistrate's Court the diaries and enclosures shall, as soon as the case is decided, be returned by the Court officer to the officer-in-charge of the police-station concerned. In cases committed to the Court of Sessions, the Court officer shall ascertain the name of the Public Prosecutor who will represent the Crown and shall make over to him in person the diaries and enclosures and shall obtain a receipt. On return from the Public Prosecutor, the Court officer shall send the diaries and enclosures back to the officer-in-charge of the police-station concerned. (See regulation 264).
