432. Prosecution of cases under section 110, Criminal Procedure Code. [§12, Act V, 1861].
(a)In the report for proceedings, no more should be stated than it is proposed to endeavour to prove. Before the enquiry is held a note shall be prepared for the use of the Court officer of the evidence obtainable from records and to be given by each witness; and this evidence shall be grouped, so far as circumstances permit, according as it relates to prevalence of crime, suspicion in particular cases, movements under surveillance, association, free living without apparent means of livelihood, general repute, or any other facts it is proposed to prove.(b)In the case of bad-livelihood proceedings against gangs, it is essential that the evidence should not only be generally arranged in the manner described above, but it should also be clearly stated and briefed as against each individual accused.(c)When the enquiry is held the Court should be informed of the different points it is proposed to establish against the person who has shown cause The first witness called should be the investigating officer, who should produce evidence in justification of the institution of the proceedings. The police-station records should be produced, and the evidence available from them described, followed by any facts ascertained in the course of enquiry to which the investigating officer can depose. Other witnesses should then be examined, preferably in groups corresponding to the sequence of the events. (See regulation 290.)
