Section 79 in Criminal Rules of Practice and Circular Orders, 1990
79. Maintenance of Diary:
- Sessions Judges and Magistrates shall maintain a diary in administrative Form No. 11. The Diary shall show the time at which the criminal proceedings of each day commenced and the time at which they ended, and shall indicate clearly the progress made in the hearing of each case (specifying the number of witnesses examined), in the order in which each case was taken up. The entries shall be initialled by the Judge or the Magistrate on the day to which they relate.
