(a)Brief histories of all true cases of dacoity and of preparation to commit, assembly for the purpose of committing, and conspiracy to commit dacoity occurring in the province shall be written up and printed year by year and district by district after a close study of both the special diaries and the special reports. For the purpose of this regulation a case in which a chargesheet under sections 395, 396, 397 or 398, Indian Penal Code, has been drawn up but in Court the accused person is convicted under a minor section (e.g., 392, 393, 394, 412 or 411, Indian Penal Code), shall be recorded as a true case of dacoity.(b)They should be in the following schedule form and not in narrative:-(i)Special Report No. _________ , and year with police-station case No. _________ and date _________.(ii)Date of occurrence.(iii)Place of occurrence and distance and direction from police-station with the name of the complainant (not informant).(iv)Section (this will show attempt, preparation, assembly or aggravated forms of dacoity).(v)Modus operandi, e.g., method of effecting entry, weapons and lights carried, dress, disguise, warcries, language, torture, cautions and signs for departure, any peculiar methods adopted, such as the use of chemicals in opening iron safes, etc.(vi)Result of the case.(vii)Names with parentage and residence (village, police-station and district) of persons concerned or reasonably suspected. Name of gang or gangs responsible, if known, shall be mentioned in block letters.(viii)Cross-reference to any other case in which the accused have been concerned.(c)As soon as the Magistrate has disposed of the Final Report, or on the conclusion of the trial the history in each case shall normally be prepared by the Circle Inspector and sent to the Superintendent,, with English translations of important and useful confessions believed to be true, whether made to the police or to the Magistrate, but in any case where it is evident that the trial will not be finished at a reasonably early date a brief history shall be submitted before the completion of the trial and the final result reported on its conclusion.As the Bengal Government Press does not receive papers written on both sides, the brief histories and their annexures should be typed on one side of the paper only.(d)At the end of the year, the Superintendent on receipt of the brief histories of all the true cases of dacoity shall cause a consolidated alphabetical list to be prepared of all the names of persons concerned or reasonably suspected, and, after final check, shall send the brief histories and the English translations of the confessions to the Criminal Investigation Department with a note showing the number of copies required.(e)The Criminal Investigation Department will then send a requisition to the Bengal Government Press with instructions to print necessary copies of the brief histories and to send them to the district concerned for distribution to the Criminal Investigation Department, Range Deputy Inspector-General, bordering districts, circles and police-stations.(f)The full name with aliases, the parentage and the residence of each convicted and suspected person shall be entered in the consolidated alphabetical index followed, respectively, by the letter "C" or "S", the S. R. number and year of the case. The letter "A" shall precede the names of approvers, and the name of any one who has made a true confession shall be underlined.A sample index "K" is given below for guidance:-"Kalu Mir, son of Tofel Mir of Basudebpur, police-station Egra, district Midnapore, S. 17-1924.Kamdar Khan, son of Ershad Khan, of Nayanpur, police-station Danton, district Midnapore. C. 18-1924.A. Kanu Bhumij, son of Prasad Bhumij of Rampur, police-station Panskura, district Midnapore. S. 21-1924.Keramat Ali, son of Pir Baksh of Guturia, police-station Rajarhat, district 24-Parganas. S. 35-1924".
