Section 101 in The High Court of Chhattisgarh Rules, 2007
101.
The paper-book shall contain the following papers:(1)Police Challan;(2)first information Report, if any;(3)Magistrate's charge with list of witnesses, if any;(4)Statement under Section 164 of the Code of Criminal Procedure, if any;(5)Examination under Section 281 and 313 of the Code of Criminal Procedure, if any;(6)Ground for commitment, if any;(7)Record of evidence in the Court of Sessions with any further examination under Section 281 of the Code of Criminal Procedure and altered charge, if any;(8)Judgement of Sessions Court;(9)Material documentary evidence, if any;(10)Petition of appeal, if any;(11)Order-sheet and the list of exhibits.
