Section 603(2) in Criminal Courts - Rules and Orders
(2)Only those persons who are entered in column 4 of the revision register shall be shown in columns 2 and 3 of the revision abstract. The number of complainants entered in column 3 of the register, along with the number of accused persons affected by their application, shall be noted in the remarks column of the abstract; those accused persons though not appearing in column 2 or 3, shall be shown in their proper places in columns 5 to 12 according to the result of the applications affecting them.
