Section 536(h) in Police Regulations, Bengal , 1943
(h)When the case has been tried and disposed of, the Court officer shall enter in column 16 the order of the Magistrate as to the commitment, conviction, acquittal, or discharge of the accused, and obtain the Magistrate's initial to the entry, which should indicate clearly how the case is to be shown and, where appropriate, the other details mentioned in clause (g) above.
