Section 612(1) in Criminal Courts - Rules and Orders
(1)The figures for column 6 of this ledger are obtained from the list of complaints rejected and for the other columns from the statistical sheets and the memoranda of pending cases. On receipt of a record the statistical clerk shall see that no fresh entry is made in column 5 of the ledger of any case which was pending at the end of the previous year and which was therefore entered in the returns for that year. Similarly, no entry shall be made in column 9, if the accused has already been shown as brought to trial.
