97. If the Magistrate having jurisdiction is at the headquarters of a district the charge sheet should in the first instance be taken to the office of the District Superintendent of Police so that immediate action may be taken to obtain copies for proving such previous convictions as may have been noted in the charge sheet or for tracing out such convictions if none have been so noted. The prosecuting inspector should inspect the charge sheet and see that it is properly drawn up and is presented in the proper Court with as little delay as possible. In no case should a charge sheet be delayed in the office either for the purpose of procuring fresh evidence or for any other object without an express order from the Court.
Note. - A charge sheet consists of two parts and has a counterfoil. In the first part are entered the particulars of the case the names of witnesses for the prosecution and the property found. In the second part the result of the trial is entered. The counterfoil is filled in at the police station before the original is torn off and remains in the book as a memorandum of the facts. The charge sheet is sent to the Court with the original of the first information report.
