Section 265 in Criminal Rules of Practice and Circular Orders, 1990
265. Annual Reports:
- The following should be noticed and explained in the report to be submitted to the High Court annually on the Administration of Criminal Justice.(1)Noticeable variations :(a)In the number of Magistrates and Special Magistrates who exercised criminal powers ;(b)in the figures returned in the annual statements No. II, Parts I and III ;(c)in the institutions, disposals and average duration of cases in the Court of Sessions Judge, Magistrates, including Special Magistrates.(2)Large arrears and high average duration in any of these Courts.(3)Noticeable increase or decrease in the percentage of convictions in each class of Courts and in the total number of sentences of each description passed during the year, such as life imprisonment, imprisonment-simple or rigorous and fine.Explanation: - In calculating the percentage of convictions the number of persons whose cases were disposed of by composition or withdrawal, by dismissal under Section 204 of the Code, by acquittal under Section 256 or by discharge under Section 249 should be excluded. The figures for such cases, causes compounded, withdrawn or dismissed for default of appearances should he given separately.(4)High or low percentages of recoveries of fines and of amounts of compensation awarded to accused and to complainants.(5)Large number of witnesses detained beyond three days in any of these Courts, and large or small amounts paid to witnesses for diet and travelling expenses in each class of Courts.(6)Noticeable variations in the number of appeals received, disposed of and pending in the Courts of Session and in the average duration of appeals.(7)Also large arrears of appeals and high average durations thereof.(8)High or low percentage of confirmation on appeals and any other noticeable point or feature in the crime or the administration of Criminal Justice in the year.(9)The length of the report should be crutailed as far as possible by the omission of figures appearing in the annual returns submitted to the High Court(10)Sessions Judges should describe fully any features of interest in the administration of Criminal Justice in their divisions or District, and to comment on the working of any provisions of law or Rules of Procedure to which they think attention should be drawn.
