File A shall contain the following papers arranged in the following order:-(1)Title page.(2)Table of contents.(3)Order sheets.(4)The charge under which the trial has been held, with a record that it has been read and explained to the accused, and the plea of the accused.(5)Papers showing how the proceedings were initiated, such as the complaint in writing or the examination of the complaint, the police charge sheet, the order under Section 190 (1) (c), any complaint made or order passed under Section 195 or 196 or 196-A, or a sanction granted under Section 197 of the Code of Criminal Procedure hereafter called "the Code".(6)Applications for detention in police custody under Section 167 of the Code and the orders thereon.(6-a) Any document in respect of which the charge is made e.g. in respect of offences punishable under Chapter XI or XVIII of the Indian Penal Code.(7)List of articles produced in evidence which cannot be attached to the record, such as weapons, coins, clothing, or ornaments.(8)List of documents admitted in evidence for the prosecution.(9)Documents admitted in evidence for the prosecution.(10)Deposition of medical witnesses admitted under Section 509 of the Code.(11)Report of the Chemical Examiner or Assistant Chemical Examiner to Government admitted under Section 510 of the Code.(12)Documents to which a witness refers under Section 159 or 160 of the Indian Evidence Act, such as a post-mortem report.(13)Examination of the accused in the Court of the committing magistrate and any confession of statement of the accused recorded under Section 164.(14)(a)Depositions of witnesses for the prosecution examined at the trial.(b)Evidence taken on commission and depositions or statements admitted in evidence for the prosecution under Section 32 (1) or 33 of the Indian Evidence Act or Section 288 or 512 of the Code or some similar provision.(15)Examination of the accused before the Court of Session with any written statement put in by him.(16)List of documents admitted in evidence for the defence.(17)Documents admitted in evidence for the defence.(18)(a)Depositions of witnesses for the defence examined at the trial.(b)Evidence taken on commission and depositions or statements admitted in evidence for the defence under Section 32(1) or 33 of the Indian Evidence Act or Section 288 or 512 of the Code or some similar provision.(19)In a case in which no previous convictions are charged-(a)if tried by jury-(i)the judge's charge to the jury,(ii)the verdict of the jury and any questions put by the judge to the jury with their answers,(iii)the judgement and final order of acquittal or conviction and sentence or the statement of reasons for referring the case under Section 307 of the Code to the High Court.(b)If tried with assessors-(i)the opinion of the assessors and any question put by the Judge for the purpose of eliciting such opinion with their answers.(ii)the judgement and final order.(20)In a case in which previous convictions are charged the papers mentioned in head (19) and, before the last paper mentioned in either part of that head-(a)depositions relating to the previous conviction,(b)the verdict of the jury or the opinion of the assessors on the proof of the previous conviction.(21)Bonds for keeping the peace under Section 106 or bonds under Section 562 of the Code or any similar bonds.The following papers shall be subsequently added to complete the record:-(22)Copy of the judgement or order of the appellate or revisional court.(23)Warrant returned after execution of sentence and all proceedings relating to the recovery of fines.(24)Copy of the order on a petition for mercy and the papers connected therewith.
