458. A document put on the record shall be marked with the following endorsement :-
Case No........................Exhibit No.....................Proved by......................Date on which proved...........and the endorsement shall be signed by the presiding officer.The documents admitted on behalf of the prosecution shall be numbered in the order in which they are put on the record, thus-Exhibit P-l, Exhibit P-2. The documents admitted for the defence shall be numbered in a similar manner, thus-Exhibit D-1, Exhibit D-2, etc."In a sessions case, however, the Sessions Judge shall, as far as possible use the same exhibit number for each document as the committing magistrate".[No. 8, dated 5-12-51].
