Section 173(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(5)When such report is in respect of a case to which section 170 applies, the police officer shall forward to the Magistrate along with the report-(a)all documents or relevant extracts thereof on which the prosecution proposes to rely other than those already sent to the Magistrate during investigation ;(b)the statements recorded under section 161 of all the persons whom the prosecution proposes to examine as its witness.
