- Only matters relating to true cases of offences named in the schedule below shall be entered in Part I :-Columns 1 and 2. - Require no explanation.Column 3. - modus operandi should include references to the way in which the crime appears to have been conceived, how the place of occurrence was reconnoitred, in what way stolen property was carried off, etc.Column 4. - The value of property as declared by the Magistrate shall be entered and not that given in the First Information Report.Column 5. - This column shall contain full particulars of the person suspected in the case mentioned in column 2. Cross references to Parts II, III or IV of the same or other police-station registers, shall be given.(1)Offences under Chapters XII and XVII, Indian Penal Code, punishable with whipping or with imprisonment for 3 years or upwards.(2)Personating a public servant, etc. - Sections 170 and 172, Indian Penal Code.(3)Murder for gain, murder by professional hired assassins and murder of spies and approvers - Section 302, Indian Penal Code.(4)Professional drugging - Section 328, Indian Penal Code.(5)Professional kidnapping, abduction and buying or selling of slaves or minor children - Sections 363 to 373, Indian Penal Code.(6)Professional swindling.(7)Professional mischief by killing or poisoning animals - Section 428, Indian Penal Code.(8)Professional forgery - Sections 465 to 469, Indian Penal Code.(9)Offences relating to forgery of currency or bank notes - Sections 489A, 489B, 489C and 489D, Indian Penal Code.(10)Offences relating to arms and ammunition - Sections 19(a)(e) and (f), 19A and 20 of the Indian Arms Act.(11)Railways - Section 126 or 127 of the Indian Railways Act, 1890.(12)Conspiracy, abetment and attempt in respect of offences mentioned in items (1) to (11) above.(13)Offences under the Goondas Act, 1923 (Bengal Act I of 1923).(14)Offences in connection with political agitation.(15)Offences under the Telegraph Wires (Unlawful Possession) Act, (Act No. LXXIV of 1950).Note. - First offenders dealt with by Courts under section 562, Code of Criminal Procedure, shall be treated as convicted. Convictions under section 511, Indian Penal Code, in respect of any of the offences mentioned above, shall also be entered, persons sent to a lunatic asylum from a jail irrespective of offence under which convicted should also find entry. Abetment in respect of any of the offences mentioned above, shall similarly be entered.
