518. Except as provided in the rules next following the papers in A files shall be destroyed on the expiry of the period given below and the papers in file B at the end of six months. The period shall be calculated from the date of the final order in the case, whether the order be that of the Original Court or of a Court acting in appeal or revision or upon reference. In enquiries preliminary to commitment ending in commitment the final order in the trial as defined above shall be regarded as the final order in the enquiry.
(a)Sessions trials in which the final order is one of conviction-14 years.(b)Cases tried by a Magistrate in which the final order imposes or maintains a substantive sentence of imprisonment for more than 2 years-7 years.(c)Sessions cases in which the final order is one of acquittal, cases under Chapter VIII of the Code in which the final order is an order to give security, and all cases under Chapter XII of the Code-3 years.(d)Cases tried by a magistrate in which the final order is of discharge or acquittal or in which a complaint is dismissed under Section 204 (3) of the Code-1 year.(e)Record of appeals or revisions deposited in the record room (criminal section) of the District and Sessions Judge-2 years.(f)Enquiries preliminary to commitment and all other cases or proceedings not otherwise provided for in this list for which a separate record prepared-2 years.Note. - Records of appeals and revisions other than those referred to in clause (e) shall be destroyed along with the record of the original case.
