264. Instructions for writing case diary. [§ 12, Act V, 1861].
(a)Case diaries (B.P. Form No. 38) shall be written up as the enquiry progresses, and not at the end of each day. The hour of each entry and name of place at which written shall be given in the column on the extreme left. A note shall be made at the end of each diary of the place from, the hour at, and the means by which, it is despatched. The place where the investigating officer halts for the night shall also be mentioned. A specimen case diary is given in Appendix XVI.(b)A case diary shall be submitted in every case investigated. The diary relating to two or more days shall never be written on one sheet or despatched together. Two or more cases should never be reported in one diary; a separate diary shall be submitted in each case daily until the enquiry is completed. But it is not necessary to send one on any day on which the investigation, though pending, is not proceeded with.(c)The diary shall be written in duplicate with carbon paper, and at the close of the day the carbon copy, along with copies of any statement which may have been recorded under section 161, Code of Criminal Procedure and the lists of property recovered under section 103 or 165 of that Code, shall be sent to the Circle Inspector. In subdivisions when there is a Sub-divisional Police Officer, another copy of the diary in special and misconduct report cases shall be made out by the carbon process and submitted to him. This copy shall be preserved for one year. When an investigation is controlled by an Inspector of the Criminal Investigation Department, the investigating officer shall forward the Circle Inspector's copy of the case diary through that officer who shall stamp or write on the diary the date of receipt by him and, after perusal, forward it to the Circle Inspector.(d)In special report cases an extra carbon copy shall be prepared of the diaries, statements of witnesses recorded and lists of property recovered and sent direct to the Superintendent and a further carbon copy to the Sub-divisional Police Officer where there is one.(e)Each form shall have a separate printed number running consecutively throughout the book so that no two forms shall bear the same number. On the conclusion of an investigation the sheets of the original diary shall be removed from the book and filed together. Every file shall be docketed with the number, month and year of the First Information Report, the final form submitted, and the name of the complainant, the accused, and the investigating officer. The orders regarding preservation and destruction of these papers shall also be noted.(f)When sending charge-sheet to the Court officer, the investigating officer shall send all his original case diaries which shall be returned by the Court officer on the case being finally disposed of (vide regulation 272).(g)Case diaries shall be written in English by those officers competent to do so. Other officers shall write their diaries in the vernacular. Statements recorded under section 161, Code of Criminal Procedure, shall, however, always be recorded in the vernacular, except when recorded by European officers.(h)Instructions for the custody and despatch of case diaries are given in regulation 68.
