Section 447(a) in Police Regulations, Bengal , 1943
(a)Statements of witnesses recorded by the police under section 161 of the Code of Criminal Procedure, shall be kept distinct from the case diary and any other police papers of the case. The date of receipt in the Court office shall be stamped on every page immediately on receipt, and they shall be kept in secure custody unless their production is required by a Court competent to demand them. When any Court sends for the police diaries, only the diary recorded under section 172 shall be sent, and not the statements of witnesses recorded under section 161 unless the production of the latter is required by a Court legally competent to demand it. For rules of evidence applicable, see regulation 263(5). All Court officers shall commit to memory the instructions contained in that regulation regarding case diaries recorded under section 172, and statements of witnesses recorded under section 161 of the Code of Criminal Procedure.
