277. Revival of investigation. [§ 12, Act V, 1861].
(a)If, in any case in which a final report has already been made, any information or clue is obtained, the investigation shall be re-opened and shall be conducted by such officers as may be detailed to do so by the officer-in-charge of the station.(b)When the investigation of any case is revived, the foregoing regulations shall apply to such further investigation in like manner as to the original investigation.(c)If a revived investigation leads to the collection of evidence sufficient to justify a trial, a chargesheet shall be drawn up, in accordance with the foregoing regulations. Otherwise, a supplementary final report shall be prepared and dealt with in the same manner as an original final report.
