Section 265(3) in Criminal Rules of Practice and Circular Orders, 1990
(3)Noticeable increase or decrease in the percentage of convictions in each class of Courts and in the total number of sentences of each description passed during the year, such as life imprisonment, imprisonment-simple or rigorous and fine.Explanation: - In calculating the percentage of convictions the number of persons whose cases were disposed of by composition or withdrawal, by dismissal under Section 204 of the Code, by acquittal under Section 256 or by discharge under Section 249 should be excluded. The figures for such cases, causes compounded, withdrawn or dismissed for default of appearances should he given separately.
