Section 172(1) in The Code of Criminal Procedure, 1973
(1)Every police officer making an investigation under this Chapter shall day by day enter his proceedings in the investigation in a diary, setting forth the time at which the information reached him, the time at which he began and closed his investigation, the place or places visited by him, and statement of the circumstances ascertained through his investigation.[(1-A) The statements of witnesses recorded during the course of investigation under Section 161 shall be inserted in the case diary.(1-B) The diary referred to in sub-section (1) shall be a volume and duly paginated.] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 15.]
