Section 6 in The Rules for the Destruction of Judicial Records, 1953
6. Arrangement of Criminal Records.
- In the case of criminal records, Part A shall contain the papers noted below;(a)In original cases tried by a Court of Sessions;(i)Index of papers;(ii)the order-sheet of chronological abstract of orders;(iii)the charge, original and as amended by the Sessions Judge;(iv)all depositions of witnesses and statements transferred from the file of the Committing Magistrate;(v)all documentary evidence;(vi)the final order;(vii)the finding of the assessors or the verdict of the jury;(viii)all notes in the handwriting of the Judge;(ix)the judgment or order of the High Court as a Court of appeal, reference or revision;(x)warrants returned after execution of sentence;(xi)all proceedings relating to realisation of fines.(b)In the Magisterial enquries and trials;(i)the index of papers;(ii)the order sheet or chronological abstract of orders;(iii)the final police report (Challan) or petition of complaint;(iv)all depositions of witnesses and statements of accused persons;(v)all documentary evidence;(vi)the charge, where a formal charge is drawn up;(vii)the final order of the Court;(viii)all notes in the handwriting of the Magistrate;(ix)the judgment of the appellate court, if any;(x)the judgment of the High Court, in revision, if any;(xi)warrants returned after execution of sentence;(xii)all proceedings relating to realisation of fines;(xiii)bonds for good behaviour taken under Section 110 of the Code of Criminal Procedure.(c)In appeal cases;(i)the index of papers;(ii)the order-sheet or chronological abstract of papers;(iii)the petition of appeal;(iv)copy of judgment of the lower Court;(v)any additional evidence taken under Section 428 of the Code of Criminal Procedure;(vi)the final order of the Court;(vii)all notes in the handwriting of the Judge.
