Section 121 in Criminal Court Rules of the High Court of Judicature at Patna
121.
The record of the Appellate or Revisional Court shall be arranged in the same way as that of the Court of Original Jurisdiction, except that there shall be no separate B file, the papers which would belong to the B file being attached to the A file.D. Exhibits.Note 1 - These rules apply to the records of all Courts.Note 2 - For rules as to return of exhibits see rules under Chapter V "Preservation and Destruction of records".(a)Documents Exhibited as Evidence
