A short description of the prisoners character history and occupation (so far as known) should be endorsed on warrant. Previous convictions (if any) under Chapters XII, XVI, XVII and XVIII of the Indian Penal Code and Section 110 of the Code are important points in a prisoner's history, and not only, the number of them should be set out, but also the particulars of each sentence and the Section under which it was passed. If it is known that there are no previous convictions, or if no previous convictions are alleged, or if previous convictions are alleged but not proved, or if no information as to previous convictions is forthcoming, the fact should be noted. The last column of the endorsement is intended to show as briefly as possible the distinctive features of the case, as for example in a case under Section 323 of the Indian Penal Code, that the accused committed a brutal and unprovoked assault on an old man, in a case under Section 376 ibid, that he forcibly ravished a little girl about 10 years of age, in a case under Section 457 ibid, that he dug a hole in the wall of a house and stole property to such an amount and so forth.Note. - In cases of theft the amount or value of the property stolen is a distinctive feature, and information on this point should be included in the last column of the endorsement.
