Section 80 in Criminal Rules of Practice and Circular Orders, 1990
80. Submission of extracts and calling for the original:
- When a case is committed for trial before the Court of Session or referred to the Chief City Magistrate an extract from the diary shall be placed with record.It shall be competent to a Sessions Judge or the Chief City Magistrate upon a cause shown, to call for the original diary of any Subordinate Magistrate in order to satisfy himself that the extract submitted is a correct transcript of the entries relating to the case, or that such entries have not been subsequently altered.Miscellaneous
