Section 200(6) in Criminal Rules of Practice and Circular Orders, 1990
(6)In every case sent up to the High Court ;(a)The records in English and in the regional language: - The English Tart of the Sessions records, if any including translations ;(b)The part of the Sessions record in the regional language, if any ;(c)The English part of the Magisterial record including translations; and(d)The part of the Magisterial record in the regional language must be bound and indexed separately.
