Section 597(12) in Criminal Courts - Rules and Orders
(12)A note shall be made in the remarks column of that sheet-(a)of an accused being required to keep the peace under Section 106 of the Code;(b)of an accused being a male juvenile;(c)of an accused who is a male juvenile being sentenced to whipping;(d)of any complainant being ordered to pay compensation under Section 250 of the Code, the number of accused persons affected being stated;(e)of detail regarding the persons returned in column 15;(f)of previous convicts shown in column 19, who were ordered to notify their residence to the police after their release or who were sentenced to suffer solitary confinement;(g)of the fact that the entries relate to the retrial of, or further enquiry into a case once decided which has been ordered by an Appellate or Revisional Court, by writing the word retrial in red ink;(h)of an accused shown as convicted in column 12 in respect of whom the Court has not proceeded to conviction under Section 4 or Section 5 of the Central Provinces Probation of Offenders Act, 1936;(i)of the various enactments under which persons returned in column 16 have been dealt with.
