- When an order of commitment for trial has been made, the Magistrate shall at once report the fact to the Court to which the commitment is made by a letter in the prescribed Form (Part IX, No. 2); [shall notify the Public Prosecutor of the commitment of the case to the Court of Session] [Inserted by Notification No. 1075/VIII-a-99, dated 13th December, 1979, published in U. P. Gazette, Part II, dated 16th February, 1980.] and shall within eight days from making the said order, submit the entire record [of the case and the documents and articles, if any, which are to be produced in evidence to the Court of Session] [Inserted by Notification No. 1075/VIII-a-99, dated 13th December, 1979, published in U. P. Gazette, Part II, dated 16th February, 1980.] or, when the commitment is made to the High Court, to the Clerk of the State together with a calendar in the prescribed Form (Part IX, No. 3).The entries under head 9 [* * *] [Deleted by Notification No. 1075/VIII-a-99, dated 13th December 1979, published in U.P. Gazette, Part II, dated 16th February, 1980.] of the calendar shall be full and accurate, so as to give the court receiving it a clear idea of the matters to which each witness will depose. [The Public Prosecutor shall submit a list of witnesses whom he would not examine out of the witnesses mentioned in the calendar] [Inserted by Notification No. 1075/VIII-a-99, dated 13th December 1979, published in U.P. Gazette, Part II, dated 16th February, 1980.]
