Section 597(4) in Criminal Courts - Rules and Orders
(4)Where several persons are tried jointly at one trial under Section 325 of the Code, the principles given in sub-rule (3) above should be followed, and only the major offences shall be reported for the purposes of the statistical sheet. An example is given below:-Nine accused are tried jointly; two are discharged, seven are charged under Section 147/325 of the Penal Code: of these seven, six are convicted under Section 147 and Section 325 and given separate sentences under each section, and one is convicted under Section 323.The statistical sheet will show Section 325 and Section 323 as the law applicable (column 2) and against each section there will appear a line of entries. Against Section 325 the entries will be one case brought to trial (column 4) and one case disposed of (column 6); the number of persons brought to trial will be eight (column 9), two discharged (column 11) and six convicted (column 12). The number of cases will be one (column 20). The remarks column will refer to column 9 and say "Excludes one person convicted under Section 323, Indian Penal Code".Against Section 325 (column 2) there will be no entry in columns 4 and 6, and the only entries will be one person brought to trial (column 9), one person convicted (column 12), and in the remarks column a reference to column 9 saying "include the person mentioned above", i.e., in the remarks column of the line of entries against Section 325.
