Section 597(5) in Criminal Courts - Rules and Orders
(5)In column 3 shall be entered all those cases is which during the year a magistrate declared that the charge was false or that the facts alleged did not amount to an offence or that the offence never occurred. Cases in which action was taken under Section 250 of the Code and the complainant was ordered to pay compensation shall be included. When a complaint against a number of persons is found to be false against some and true against others it shall be regarded as a true case.
