603. Appeal and revision abstracts. - (1) At the close of the year reader of each Court invested with appellate powers shall prepare an abstract of the contents of the appeal and revision registers in forms similar to Statements VI-A and VI-B. The figures for the several classes of Court from which appeals are heard shall be separately grouped and totaled as follows :-
(a)Special Magistrates appointed under Section 14 of the Code.(b)Stipendiary Magistrates sitting singly.(c)Honorary Magistrates sitting singly.(d)Benches of honorary Magistrates.(2)Only those persons who are entered in column 4 of the revision register shall be shown in columns 2 and 3 of the revision abstract. The number of complainants entered in column 3 of the register, along with the number of accused persons affected by their application, shall be noted in the remarks column of the abstract; those accused persons though not appearing in column 2 or 3, shall be shown in their proper places in columns 5 to 12 according to the result of the applications affecting them.(3)The number of convicted persons required to keep the peace under Section 106 (3) of the Code and the number of youthful offenders sent to a reformatory school or to a Borstal institution by Courts of appeal shall ne entered in the remarks column. No entry shall be made in column 14 of the abstracts when a sole appellant or sole applicant dies or escapes or his case is transferred to another province.
