Section 47 in Criminal Court Rules of the High Court of Judicature at Patna
47.
Whenever an enhanced sentence is passed upon an accused on conviction on a charge within the terms of Section 75 of the Indian Penal Code the Sessions Judge should enter in the column for remarks the date of each previous conviction, the offence charged, and the sentence passed on each occasion.[48. When, in any case committed to the Court of Sessions, there is an interval of more than one month between the date of appearance of the accused or of his production before the Magistrate and the commitment of the case, the committing Magistrate shall, at the time of notifying the commitment, submit an explanation as to the delay, to the Chief Judicial Magistrate who shall forward the same to the Sessions Judge with his remarks therein with a note as to the action, if any, taken by him in case of any unreasonable delay. The Sessions Judge shall forward to the High Court, along with the Sessions statement, the explanation with his comments thereon.] [Substituted by C.S. No. 33.] [G.L. 1/34, G.L. 5/52, G.L. 6/52, G.L. 3/53, G.L. 1/56, G.L. 11/57, G.L. 4/58.]Note - Any appearance or production of the accused before the submission of the final form under Section 173 of the Code of Criminal Procedure shall not be taken into account for the purpose of this rule.
