Section 235 in Criminal Court Rules of the High Court of Judicature at Patna
235.
[Annual Statement No. 2] [Form no. (S) 6, Volume II.] is intended to show the final results of trial, and it is, therefore, necessary that the Magistrates who have to prepare it should be apprised of the results of commitment to the Court of Sessions. [x x x] [Deleted by C. S. no. 77.],
