Section 57 in Criminal Court Rules of the High Court of Judicature at Patna
57.
Every Sessions Judge and Magistrate shall, in the examination of witnesses and accused persons, record in his own hand-writing in each deposition, or statement, the name of the person examined, the name of his or her father and, if a married woman, the name of her husband, the [nationality, religion] [Substituted by C.S. No. 34.], profession and age of the witness or accused person and the village, thana and district in which the witness or accused person resides [and in case the witness or accused person belongs to the Scheduled caste or Scheduled tribe, a statement to that effect] [Inserted by C.S. No. 34.]. The entry of age shall be the Presiding Officer's own estimate and in his own handwriting.Note - In recording the profession a general word like "service" should not be used. The precise nature of the service should be indicated.
