Section 263 in The Code of Criminal Procedure, 1973
263. Record in summary trials.
- In every case tried summarily, the Magistrate shall enter, in such form as the State Government may direct, the following particulars, namely :-(a)the serial number of the case;(b)the date of the commission of the offence;(c)the date of the report or complaint;(d)the name of the complainant (if any);(e)the name, parentage and residence of the accused;(f)the offence complained of and the offence (if any) proved, and in cases coming under clause (ii), clause (iii) or clause (iv) of sub-section (1) of Section 260, the value of the property in respect of which the offence has been committed;(g)the plea of the accused and his examination (if any);(h)the finding;(i)the sentence or other final order;(j)the date on which proceedings terminated.
