(a)Police reports in railway accident cases, as well as other police papers connected with railways, shall be submitted to the Magistrate through the Court officer and not direct.(b)In the Howrah and Sealdah Courts the Railway Police Court staff shall conduct the prosecution of railway police cases. In other Courts the procedure detailed below shall be followed :-(i)The District Police staff shall be primarily responsible for the prosecution of railway police cases. When a railway police case comes into Court, the District Police Court officer shall place the case properly before the Magistrate, and see that the defendants and witnesses are present and the papers of the case are in proper order.(ii)In cases under the Indian Railways Act, 1890, the management of the Railway may, under section 145 of the Act, appoint a Railway Police officer or any other person to conduct the prosecution and where this is done, the responsibility of the District Police ceases. In cases where a technical knowledge of the working of the railway is required, a special railway prosecuting officer, if available, shall be deputed by the Superintendent of Railway Police, to assist the district prosecuting staff or to conduct the prosecution.(iii)The District Police Court officer shall be furnished with charge-sheets, briefs and case diaries.(iv)Intimation of the result of trials and of appeals in all railway police cases shall be communicated by the Court officer direct to the Inspector of the circle from which the cases have been sent up.(v)Relevant extracts from Court officers' daily undertrial reports in respect of railway police cases shall be submitted direct to the Superintendent of the Railway Police concerned in B.P. Form No. 101.
