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State of Jharkhand - Section

Section 135 in Criminal Court Rules of the High Court of Judicature at Patna

135.

The Table of Contents will be in the following form and should be written up in the manner indicated below :-Table of Contents.
Serial no. of papers Sheets Description Value of Court fee stamps Period of which to be preserved Remarks
1 2 3 4 5 6
      Rs. P.    
1 1-3 Order-sheet      
2 4-5 Petition of complaint 0 50    
3 6-8 Confession of accused before trial      
  9 Charge      
  10-12 Judgement      
  13-14 Copy of the judgement of Appellate or Revisional Court.      
Total value of Court-fee stamps Compared and found correct
(Signed)  
Officer of Court Record-Keeper
Note - The above form is reproduced in form no. (M) 21. Volume II.Column 1 will give the consecutive number of the different papers in the file. The sheets in the file shall be numbered consecutively, and column 2 which should be kept blank until and filled in after the file is complete, will give the consecutive numbers of the sheets. Columns 1, 3 and 4 will be filled in as the trial proceeds and in column 5 the Record-keeper will enter the number of years for which each paper on the record is to be preserved according to the Rules for the preservation and destruction of records.