Section 193(6) in Bharatiya Nagarik Suraksha Sanhita, 2023
(6)When such report is in respect of a case to which section 190 applies, the police officer shall forward to the Magistrate along with the report-(a) all documents or relevant extracts thereof on which the prosecution proposes to rely other than those already sent to the Magistrate during investigation;(b) the statements recorded under section 180 of all the persons whom the prosecution proposes to examine as its witnesses.
