Section 1116(e) in Police Regulations, Bengal , 1943
(e)The first report shall normally be the First Information Report or a translation thereof made by the reader clerk and checked and edited by the senior officer present at headquarters. Subsequent reports until the close of the investigation shall comprise the Circle Inspector's or, the Criminal Investigation Department Inspector's progress reports carefully edited, a supervision note by the Subdivisional Police Officer, where there is one, and a forwarding commentary by the Superintendent or Additional Superintendent controlling the investigation. Reports subsequent to the close of the investigation shall contain the orders passed by the Court on the completion of each stage. In the event of an acquittal, the grounds for it shall be noted, and if an appeal is being preferred a note shall be made whether arrangements have been made for the Crown to be represented.
