135. What material exhibit to be sent to High Court.
- At the conclusion of a trial liable to come up before the High Court in appeal, the Sessions Judge shall, after consulting counsel on both sides, where necessary, record a specific order as to what material exhibits are to be forwarded to the High Court along with the record in the event of an appeal. All such exhibits shall invariably be submitted to the High Court along with the record.In selecting these material exhibits the Sessions Judge shall pay special attention to the fact that bulky and clearly unnecessary exhibits are not sent up and the important ones, e.g., weapons which are alleged to have been used to commit an offence, but about which there is any doubt as to their capacity to inflict the alleged injuries are not omitted.When a material exhibit is sent up a note to that effect shall be made in red ink against its number in the index of exhibits.
