Section 6(a) in The Rules for the Destruction of Judicial Records, 1953
(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.
