Section 114 in Criminal Court Rules of the High Court of Judicature at Patna
114.
The following papers shall be included in the File A in the following order-(1)[Title-page] [The Title-page and the Table of Contents in Magistrates' records shall be written up in English in the combined form of Title page and Table of Contents.],(2)[Table of Contents] [The Title-page and the Table of Contents in Magistrates' records shall be written up in English in the combined form of Title page and Table of Contents.].(3)Order-sheet.(4)Papers showing how the proceedings were initiated together with any sanction to the proceedings granted under sections 195, 196 or 197 of the Criminal Procedure Code, that is to say, the petition of complaint, the first information, or other report to the Police or order of the Magistrate under section 190(1)(c), Criminal Procedure Code, on which the proceedings were taken, and, if there has been a police investigation, the final report of the Police under section 173 of the Criminal Procedure Code. [G. L. 1/57](5)Statement, if any, of the accused under [Section 252] [Substituted by C.S. No. 50.], Criminal Procedure Code, in Summons cases-For Summons cases only.(6)(a)Deposition of witnesses for the prosecution examined at the trial in chronological order, except that, when a witness has been cross-examined, or re-examined in a later stage of the proceedings, such cross-examination, or re-examination shall be attached to his original deposition.(b)Deposition of witnesses who are absent at the.trial, which had been admitted in evidence under section 32 of the Evidence Act, or otherwise.(7)Report of the Chemical Examiner or Assistant Chemical Examiner to Government admitted under [Section 293] [Substituted by C.S. No. 50.] Criminal Procedure Code, in Warrant cases - For Warrant cases only.(8)List of articles connected with the offence which have been proved and exhibited but which cannot be attached to the record, e.g., any weapons used in commission of an offence, stolen property, etc., etc.(9)The charge with a record thereon that it has been read and explained to the accused and plea of the accused in Warrant cases - For Warrant cases only.(10)Any document or documents, connected with the offence charged, or in respect of which the charge is made, e.g., statements made by the accused, which form the subject of a charge of giving false evidence, etc. - For Warrant cases only.(11)Any confession or statement made by the accused before a trial and recorded under section 164, Criminal Procedure Code. - For Warrant cases only.(12)Examination of the accused under [Section 254] [Substituted by C.S. No. 50.], Criminal Procedure Code, in Summons cases or under [Section 313] [Substituted by C.S. No. 50.] Criminal Procedure Code, in Warrant cases and any written statement filed by the accused during the trial.(13)The deposition of the witnesses examined for the defence in chronological order.(13A)[ Memorandum of argument, if any, submitted under section 314 of the Code of Criminal Procedure.] [Inserted by C.S. No. 50.](14)judgement, finding and sentence.The following papers shall be subsequently added to complete the record-(15)Copy of the judgements or order of the Appellate or Revisional Court or Courts.(16)Warrant returned by the Jail authorities after execution of sentence.(17)Any petition, or other paper bearing on the offence charged and material to elucidate, or justify the decision in Warrant cases-For Warrant cases only.
