596. Calendars help District Magistrates and Sessions Judges to maintain constant supervision over Subordinate Courts and to discover irregularities which require to be checked or reported under Section 438 of the Code. In addition to matters indicated in Part I of this volume as requiring scrutiny the following are matters to which scrutiny should especially be directed:-
(a)Duration - When the duration of a State case tried regularly exceeds 30 days or of a complaint case 45 days an explanation of the delay shall be entered in the daily calendar by the Magistrate. When in a case tried summarily an accused has had to appear more than twice an explanation shall be entered in the weekly calendar.(b)Treatment of habitual prisoners - When an accused is liable to enhanced punishment an explanation shall be recorded if such punishment is not awarded.(c)The proper use of Sections 545 and 546-A of the Code.(d)Sentence - The sentence imposed in summary cases as entered in the weekly calendar should be scrutinized with the same care as the sentence imposed in regular cases entered in the daily-calendar.
