All reports under Section 438 of the Code shall be drawn up in English in the prescribed tabular form (No. 196 on Schedule V) containing -(a)A brief analysis of the case.(b)The sentence or order of the subordinate Court, with the name of, and the powers exercised by, the Magistrate passing it.(c)The particular portion of the finding, sentence, or order, which is considered incorrect, illegal, or improper, or the particular portion of the proceedings which is considered irregular.(d)The grounds upon which it is suggested that the High Court of Judicature should exercise the powers conferred by Section 439 of the Code.(e)A note showing how much of the sentence passed has been already undergone by the accused; and, if the sentence was of fine or whipping, whether the fine has been realized or the whipping inflicted.
