445. File A shall contain the following papers arranged in the following order:-
(1)Title page.(2)Table of contents.(3)Order sheets.(4)Papers showing how the proceedings were initiated, such as the complaint in writing, the examination of the complainant, the police charge sheet, the order under Section 190 (1) (c), any complaint made or order passed under Section 195 or 196 or 196-A or a sanction granted under Section 197 of the Code.(5)Applications for detention in police custody under Section 167 of the Code and the orders thereon.(6)List of articles produced in evidence which cannot be attached to the record, such as weapons, coins, clothing, or ornaments.(7)List of documents admitted in evidence for the prosecution.(8)Documents admitted in evidence for the prosecution.(9)Report of the Chemical Examiner or Assistant Chemical Examiner to Government admitted under Section 510 of the Code.(10)Documents to which a witness refers under Section 159 or 160 of the Indian Evidence Act, such as a post-mortem report.(11)Any confession or statement made by the accused before trial and recorded under Section 164 of the Code.(12)(a)Depositions of witnesses for the prosecution examined at the trial.(b)Evidence taken on commission and depositions or statements admitted in evidence for the prosecution under Section "32 (1) or 33 of the Indian Evidence Act or Section 512 of the Code" or some similar provision.(13)Examination of the accused with any written statement put in by him.(14)The charge sheet.(15)List of documents admitted in evidence for the defence.(16)Documents admitted in evidence for the defence.(17)(a)Deposition of witnesses for the defence examined at the trial,(b)Evidence taken on commission and depositions or statements admitted in evidence for the defence under Section 32 (1) or 33 of the Indian Evidence Act or Section 512 of the Code or some similar provision.(18)Petition of compromise, if given effect to by acquittal.(19)judgement, finding and sentence.(20)Bonds for keeping the peace under Section 106 or bonds under Section 562 of the Code or any similar bonds.The following papers shall be subsequently added to complete the record:-(21)Copy of the judgement or order of the Appellate or Revisional Court.(22)Proceedings under Section 250 of the Code.(23)Warrant returned after execution of sentence and all proceedings relating to the recovery of fines.(24)Copy of the order on a petitioner for mercy and the papers connected therewith.
