Section 240 in Criminal Court Rules of the High Court of Judicature at Patna
240.
Amongst other matters, the following must be noticed in the Report:-(a)The condition of the Record-room, which must be ascertained by careful personal enquiry, and not from the mere report of the Record-keeper.Note - The Court will not be satisfied with a mere cursory mention, but require a clear description of the state of the Record-room, and the date up to which the records have been sorted or destroyed, so that it may appear without doubt that this duty has in no way been neglected.(b)The extent to which effect has been given to the rules regarding the arrangement of the records in the course of the trial and the rules regarding the destruction of useless records.(c)The working of the rules under the Court-fees Act.(d)The effect of recent legislation on the working of the Criminal Courts.
