Section 597(3) in Criminal Courts - Rules and Orders
(3)When an accused person is tried at one trial under Section 234 of the Code on charges of distinct offences, each supported by separate and independent evidence, the number of such offences shall be entered in column 4. But when an accused person is tried at one trial under Section 335 of the Code for several offences arising out of the same transaction or on alternative charges under Section 336, the figure I shall be entered in column 4 and only the principal offence of which the accused is convicted (or, in case of acquittal, the principal offences of with which he is charged) shall be entered in column 2. In doubtful cases the orders of the Magistrate should be taken as to which of the several offences should be deemed to be the principal offence. The columns showing persons brought for trial and persons disposed of are to be filled in on similar principles. An accused person is said to be brought to trial when he is produced or when he appears personally or by agent before the Court. The following examples are appended for guidance.(a)A is charged with and tried at one trial for three thefts committed within the space of twelve months. He is convicted on two charges and acquitted on the third charge. The sheet should show three cases brought to trial (column 4), three persons brought to trial (column 9), one person acquitted (column 11), and two persons convicted (column 12).(b)A is charged with and tried at one trial under Section 235 of the Code for the offences of rioting, voluntarily causing grievous hurt and assaulting a public servant endevouring in the discharge of his duty to suppress the riot, all the acts being so connected together as to form the same transaction. A is acquitted of the offence under Section 147 of the Indian Penal Code, but is convicted of offences under Sections 152 and 325 and is sentenced to a term of imprisonment for each offences. The sheet should show one case and one person brought to trial under Section 325 (columns 2, 4 and 9) and one person convicted (column 12), the acquittal under Section 147 and the conviction under Section 152 being left out of account.(c)A is charged with and convicted in the alternative of theft in a building or receiving stolen property. For statistical purposes only the former offence should be taken into account.
