Section 120 in Criminal Court Rules of the High Court of Judicature at Patna
120.
The rules relating to the records of Summons cases shall apply to the records of Inquiries under section 307, Criminal Procedure Code and to such other proceedings as, under the Code, the procedure applicable to Summons cases applies; and the rules relating to the records of Warrant cases shall apply to the j records of Inquiries in other cases, with such modifications in details as the circumstances of such cases may require.C. Records of Appellate and Revisional Courts
