(1)In a case ending in conviction for an offence punishable under Chapter XII or XVII of the Indian Penal Code with imprisonment for a term of three years or more, the title page, charge-sheet, judgement, finding and sentence of the Trial Court and the judgement or order of the Appellate or Revisional Court shall be preserved till the convict is known to be dead.(2)The A file of a case in which any of the accused has not been apprehended shall be preserved till that person is known to be dead or till there is no longer any intention of proceeding against him.(3)The A file of a case in which an order for maintenance has been made under Section 488 of the Code shall be preserved till the person maintained is known to be dead or till it is known that the liability has ceased and no arrears are recoverable.
