Section 77(a) in Police Regulations, Bengal , 1943
(a)The following shall be entered against item 12 of B.P. Form No. 2 :-(i)particulars of any case in which the officer has been criminally convicted, or in which, having been put upon his trial, he has been finally discharged for want of evidence, but not of any in which he has been fully and honourably acquitted;(ii)particulars of any civil suit in which the decision adversely affects his character as a police officer; and(iii)particulars of any case in which there has been a judicial comment leading to an entry in the officer's service book.
