Section 86 in High Court of Chhattisgarh Rules, 2005
86.
The paper-book shall contain the following papers :(a)Police Challan ;(b)First information Report, if any ;(c)Magistrate's charge with list of witnesses, if any ;(d)Statement under Section 164, if any ;(e)Examination under Section 281 and 313, if any ;(f)Ground for commitment, if any ;(g)Record of evidence in the Court of Sessions with any further examination under Section 281 and altered charge, if any ;(h)Judgment of Sessions Court;(i)Material documentary evidence, if any;(j)Petition of appeal, if any;(k)Order-sheet and the list of exhibits.
