- Records shall be classified into two categories as follows; -Class I. Every case in which the offence charged is punishable with imprisonment exceeding two years, with or without fine and cases not otherwise provided for in these Rules including cases under section 108 of the Code.Class I. - (i) Every complaint dismissed under section 203 of the Code.(ii)Every case compounded under the law.(iii)Every application dismissed and every miscellaneous report of proceedings, when not filed as part of the record of a regular case.(iv)Every case in which an accused person is discharged under the provisions of section 249 of the Code.(v)Every case under section 133 of the Code.(vi)Every case in which an accused person is acquitted under sub-section (1) of section 256 of the Code or under section 257 of the Code.(vii)Every case in which the offence charged is punishable with fine or with imprisonment not exceeding two years, with or without fine.(viii)Every Appeal and Revision case.(ix)Every Criminal Miscellaneous case including transfer petitions.(x)Cases under Chapters VIII and IX of the Code except cases under section 108 of the Code;Provided that a Court for reasons to be recorded in writing may order that any case or proceeding belonging to Class II be treated as belonging to Class I or vise versa.
