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[Cites 0, Cited by 0] [Section 545] [Entire Act]

Bengal Presidency - Subsection

Section 545(j) in Police Regulations, Bengal , 1943

(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which the accused dies, escapes or is declared a lunatic during trial or in which charges are abandoned, compounded or withdrawn (sections 247, 248, 259, 333, 345, 494 of the Code of Criminal Procedure) should not be included in this column.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.