Section 597(1) in Criminal Courts - Rules and Orders
(1)The particulars of all original cases, security proceedings under Chapter VIII and commitment enquiries under Chapter XVIII of the Code shall be entered in this sheet by the Court Moharrir as each case is disposed of. The term "disposed of' includes transfer to another province, commitment to a Court of Session or reference to a superior court for final orders on proceedings already held, e.g., under Section 123, 349 or 562 of the Code or under Section 9 or 31 of the Reformatory Schools Act, 1897, or under Section 5 or 6 of the Central Provinces Borstal Act, 1928, or under Section 5 of the Central Provinces Probation of Offenders Act, 1936 but does not include transfer to another court within the province or submission to a superior Court e.g., under Section 346 of the Code with a view to the trial being held de novo.
