All cases called for under Section 435 of the Code by a Sessions Judge, District Magistrate, or Sub-Divisional Magistrate for the purpose of satisfying himself as to the correctness, legality or propriety of any finding, sentence or order, or as to the regularity of the proceedings so far as they affect the correctness, legality or propriety of such finding, sentence or order, shall be entered in this register, whether or not any action in the way of revision is taken.
