File A shall contain the following papers arranged in the following order:-(1)to (4) as above in a warrant case.(5)An admission by the accused under Section 243 of the Code.(6)to (8) As above in a warrant case.(9)(a)Depositions of witnesses for the prosecution examined at the trial,(b)Evidence taken on commission and depositions or statements produced in evidence for the prosecution under Section 32 (1) or 33 of the Indian Evidence Act or Section 512 of the Code or some similar provision.(10)Examination of the accused with any written statement put in by him.(11)List of documents admitted in evidence for the defence.(12)Documents admitted in evidence for the defence.(13)(a)Depositions of witnesses for the defence examined at the trial.(b)Evidence taken on commission and depositions or statements produced in evidence for the defence under Section 32 (1) or 33 of the Indian Evidence Act or Section 512 of the Code or some similar provision.(14)Petition of compromise, if given effect to by acquittal.(15)judgement, finding and sentence,(16)Bonds for keeping the peace or bonds under Section 562 of the Code or similar bonds.The following papers shall subsequently be added to complete the record:-(17)Copy of judgement or order of the appellate or revisional court.(18)Proceedings under Section 250 of the Code.(19)Warrant returned after execution of sentence and all proceedings relating to the recovery of fines.(20)Copy of the order on a petition for mercy and the papers connected therewith.
