247. List of stolen property to be obtained from the complainant. [§ 12, Act V, 1861].
- In cases involving loss of property, the complainant shall be required to put in a list of the property stolen, signed by himself, which shall be sent to the Court officer with the First Information Report. The investigating officer shall keep a copy of the list to aid him in his enquiry. If the complainant is unable to furnish a list of the property when he gives the first information, he shall be required by the investigation officer to supply a list in writing as soon as possible. The investigating officer shall forward it duly signed by the complainant, to the Court officer. Every effort must be made to secure from the complainant at the time when the first information is recorded the most precise description of the stolen property.
