451. File A shall contain title page, order sheet, the record in the prescribed form of the matters mentioned in Section 263 or 264 of the Code, the judgement, bonds for keeping the peace or bonds executed under Section 562 of the Code, and a petition of compromise, if given effect to by acquittal. The following papers shall subsequently be added to complete the record:-
(1)Copy of the judgement or order of the Appellate or Revisional Court.(2)Proceedings under Section 250 of the Code.(3)Warrant returned after execution of sentence and all proceedings relating to the recovery of fines.(4)Copy of the order on a petition for mercy and the papers connected therewith.File B shall contain a title page and all papers not included in File A.(d)Complaints dismissed under Section 203 of the Code.
