Section 122 in Criminal Court Rules of the High Court of Judicature at Patna
122.
The Courts shall mark the documents which are admitted as evidence on behalf of the prosecution, with figures in the order in which they are admitted, thus -Exhibit 1, Exhibit 2, etc., etc., and the documents admitted as evidence on behalf of the defendant with capital letters, thus-Exhibit A, Exhibit B, etc., etc.
