Section 138 in Criminal Court Rules of the High Court of Judicature at Patna
138.
It shall contain -(1)An abstract of the charge or charges, and, if any amendments are made by the Sessions Judge under [Section 216] [Substituted by C.S. No. 54.] Criminal Procedure Code, a note of that fact.(2)A note of the fact that the charge has been read out, and explained to the accused, and a note of his plea.(3)Deleted.(4)Deleted.(5)A note stating by whom the case is opened, and, if any preliminary objections are taken, the substance of such objections, with the orders passed thereon.(6)The names of the witnesses for the prosecution, as they are examined.(7)Particulars of any documentary evidence, or articles, admitted in evidence for the prosecution, with a note if any tendered in evidence and rejected, as well as the order passed.[Note - This should include any examination, or confession, of the accused or of any of the accused.] [Substituted by C.S. No. 54.](8)If the accused has been examined, a note of the fact, and whether, on being asked, he has stated that he means to call evidence [Section 233] [Substituted by C.S. No. 54.].(9)A note of the fact that the prosecutor sums up his case (as the case may be) before, or after any defence made [Sections 233, 234] [Substituted by C.S. No. 55.].(10)If accused or his pleader addresses the Court, a note of such fact.(11)The names of any witnesses examined for the defence, and particulars of any documentary evidence, or articles, admitted for the defence.Note - If any are rejected, the order should be here set out.(12)If the prosecutor replies, the fact should be noted.(13)Deleted.(14)A note of the final order, or sentence, passed. And if a sentence of death be passed, a note of the fact that the accused has been informed of the period within which he can appeal [Section 363, Criminal Procedure Code.] [Substituted by C.S. No. 55.](15)Deleted.B. - Order-sheet for Magistrates' Courts
