243. Accused persons or witnesses should invariably be referred to in judgements not merely by their serial numbers on the record but also by their name. When two or more persons bear the same name further details like parentage, caste or residence, sufficient to identify the persons intended should be added. It is not intended that all these details should be given at the time of each reference. This may become cumbersome and tedious, but it should be borne in mind that sufficient particulars must always be given to ensure that no confusion is caused regarding the identity of the person intended by lack of such details.
