Section 200(1) in Criminal Rules of Practice and Circular Orders, 1990
(1)In cases submitted under Section 366 of the Code, and in all cases of conviction for murder whatever may be the sentence passed by the Court and in all cases of Appeals against acquittals in Murder cases.(a)The entire original. Sessions record.(b)The entire original Magisterial record.(c)Translations of such parts of (a) and (b) which are not in English.Note :- With regard to translations referred to above: -(i)It will suffice if only those parts of the inquest report which have been admitted in evidence are translated.(ii)It is not necessary to translate papers which have not been treated as evidence in the case.(iii), Translations of documents submitted to the High Court shall be written on one side of the paper only. A fair margin shall be left and the lines shall not be too close to one another.
