Section 67 in Criminal Rules of Practice and Circular Orders, 1990
67. Tabular Form to be annexed to judgment:
- The judgment in original decisions shall be in the Form prescribed by Section 354 of the Code, with a foot note or side note in a tabular Form giving, in addition, the following particulars, viz.: -Columns:(1)Serial Number.(2)Name of Police Station and Crime No. of Offence.(3)Description of accused : Name, Father's Name, Race, Occupation, Residence, Age.(4)Date of : Occurrence, complaint, apprehension, Release on bail, commitment, commencement of trial, close of trial, sentence or order.(5)Explanation for delay.Only two copies in manuscript of his statement are required, one copy for record and one for transmission to the High Court The one for record may conveniently be written up in a list to be bound up by way of index with the printed judgments for each year.But in all summons cases the copy for record need not be prepared.
