File A shall contain the following papers arranged in the following order:-(1)to (14) As in a warrant case.(15)The order of commitment or the order of discharge.(16)List of witnesses put in by the accused under Section 211 of the Code.(17)Any further proceedings the Magistrate may take in the case.The following papers shall subsequently be added to complete the record:-(18)Copy of the judgement of the Court of Session.(19)Copy of the judgement or order of the Appellate or Revisional Court.(20)Copy of the order on a petition for mercy and the papers connected therewith.Note. - It is not necessary to replace by certified true copies such papers as are transferred from the magistrate's commitment record to the record of the Court of Session, but a note must be made in the commitment record showing what papers have been transferred to the sessions record and giving the number and year of the sessions trial. This must be done in the Court of Session.
