539. Register of Sessions cases. [§ 12, Act V, 1861].
- A register of cases committed to the Sessions shall be maintained in the Court office at district headquarters in B.P. Form No. 105. On the commitment of a case to the Sessions, Sub-divisional Court officers shall Send intimation with necessary details to the sadar Court officer for entry in the register. All favourable and unfavourable comments on the conduct of the police, recorded by Sessions Judges and by the High Court, shall be noted in the column of remarks in this register. A cross-reference to the Court conviction register should be made in column 11 of the register of cases committed to the sessions.
