Section 138(7) in Criminal Court Rules of the High Court of Judicature at Patna
(7)Particulars of any documentary evidence, or articles, admitted in evidence for the prosecution, with a note if any tendered in evidence and rejected, as well as the order passed.[Note - This should include any examination, or confession, of the accused or of any of the accused.] [Substituted by C.S. No. 54.]
