Section 612(6) in Criminal Courts - Rules and Orders
(6)Entries in the Offence Ledger for the case mentioned in Rule 597 (4) above should be made as follows: the side-head for Section 325 is No. 33: Section 325 of the Indian Penal Code will be entered in column 1, and against it will be shown one case reported during the year (column 5), one case found true (column 8) and one case brought to trial (column 9); two persons shall be shown as otherwise discharged (column 11) and six convicted (column 12), making a total of eight persons tried (column 15). In the remarks column there will be a reference to column 12 and the remarks "Excludes one person transferred to side-head 34."Below this line of entries will be written "Side-head 34" and below it the following line of entries : Section 323 of the Indian Penal Code (column 1), one person convicted (column 12) and one persons tried (column 15). The remarks column will contain the remarks, referring to column 12, "One person received from side-head 33".
