Section 46 in Criminal Court Rules of the High Court of Judicature at Patna
46.
In the column of remarks Column 4 [of Register (R) 23] [Inserted by C.S. No. 32.], Sessions Judges should state the ground of postponement when any trial is postponed, the period of any solitary confinement awarded to any prisoner - the fact, if it be so, that the sentence passed on any prisoner is in addition to any other sentence in a different case passed at the same Sessions, or one which is to take effect on the expiration of another sentence which the prisoner may be undergoing and the grounds on which any person punishable with death has been sentenced to any punishment other than death ([Section 366] [Inserted by C.S. No. 32.], Criminal Procedure Code) the reasons which have prompted a specially light, or specially severe sentence in any particular case and generally any matter necessary to enable the High Court to exercise the power of revision vested in it by [Chapter XXX] [Substituted by C.S. No. 32.] of the Criminal Procedure Code.
