269. Binding down of witnesses. [§12, Act V, 1861].
(a)Unless the District Magistrate otherwise directs, the witnesses shall be bound down to attend before the Magistrate as soon as they can reach his Court, except when the occurrence of a gazetted holiday renders it improbable that the case can be heard at once, in which case they shall be bound down to appear on the morning of the next day after the holiday or holidays. If any delay is allowed for the convenience of the witnesses or for any other special reason, the circumstances shall be at once reported to the Magistrate.(b)To enable the Court officer to prepare himself for the case in time for the trial, charge-sheets shall be sent so as to reach him at least one clear day before the date fixed for trial. The final diary shall contain a summary of the case and a synopsis of the evidence against the accused.
