Section 545(i) in Police Regulations, Bengal , 1943
(i)Column 10 should include cases in which the police submitted chargesheets and those the Magistrate called for on his own motion. A case should be shown as convicted when any of the accused sent up is finally convicted of a cognizable offence by competent Court. When a case is acquitted on appeal it should be shown as such in columns 11 and 17. necessary corrections being made in these columns. If a case ends in the conviction of the accused under a non-cognizable section, the case shall be shown under columns 4, 6 and 8 of the compilation sheets and the person in column 25 and a spare column for "otherwise disposed of.
