Section 442(19) in Criminal Courts - Rules and Orders
(19)In a case in which no previous convictions are charged-(a)if tried by jury-(i)the judge's charge to the jury,(ii)the verdict of the jury and any questions put by the judge to the jury with their answers,(iii)the judgement and final order of acquittal or conviction and sentence or the statement of reasons for referring the case under Section 307 of the Code to the High Court.(b)If tried with assessors-(i)the opinion of the assessors and any question put by the Judge for the purpose of eliciting such opinion with their answers.(ii)the judgement and final order.
