254. When a Sessions Judge or a Magistrate of the first class not acting in the exercise of summary powers or a Magistrate of the second class convicts an accused person of an offence punishable under Chapters XII, XVI, XVII, or XVIII of the Indian Penal Code or under Section 109 or 110 of the Code or under the Central Provinces and Berar Prohibition Act, 1938 (C.P. VII of 1938), he shall cause the finger prints of the accused to be taken in the space reserved for that purpose on the revers of the special forms (No. 188 on Schedule V) prescribed for finding and sentence in such cases. In every such case two forms shall be used, a set of finger prints being taken on each. One form shall constitute the finding and sentence by the Judge or Magistrate and shall form part of the record of the case. The other shall be filled up and certified as a true copy of the finding and sentence, and shall be retained with the record of the case until the disposal of the appeal or application for revision, if one is preferred, or until the expiry of the period for appealing if no appeal is preferred. If the conviction is not set aside in appeal or revision, the certified copy of the sentence and finding shall be forwarded to the District Superintendent of Police of the district from which the case was brought. On the copy so forwarded a certificate stating the result of the appeal or revision shall be endorsed and shall be signed by the forwarding Judge or Magistrate himself.
