Section 1122(a) in Police Regulations, Bengal , 1943
(a)Brief histories of all true cases of dacoity and of preparation to commit, assembly for the purpose of committing, and conspiracy to commit dacoity occurring in the province shall be written up and printed year by year and district by district after a close study of both the special diaries and the special reports. For the purpose of this regulation a case in which a chargesheet under sections 395, 396, 397 or 398, Indian Penal Code, has been drawn up but in Court the accused person is convicted under a minor section (e.g., 392, 393, 394, 412 or 411, Indian Penal Code), shall be recorded as a true case of dacoity.
