Section 6(c) in The Rules for the Destruction of Judicial Records, 1953
(c)In appeal cases;(i)the index of papers;(ii)the order-sheet or chronological abstract of papers;(iii)the petition of appeal;(iv)copy of judgment of the lower Court;(v)any additional evidence taken under Section 428 of the Code of Criminal Procedure;(vi)the final order of the Court;(vii)all notes in the handwriting of the Judge.
