Section 263(b) in Police Regulations, Bengal , 1943
(b)A diary so composed, that is a diary which does not contain the statement of witnesses, is privileged. The Court may send for it and may use it, not as evidence, but as an aid in judicial enquiry or trial, but the accused has no right to call for it, or to see it even if referred to by the Court; the only exception is that when it has been used by the police officer who made it to refresh his memory or when the Court use it for the purpose of contradicting such officer, then the provisions of section 145 or section 161 of the Evidence Act, 1872 (I of 1872) shall apply.
