(1)The figures for this statement are obtained from Ledger A.(2)In compiling the statement the printed schedule of offences shall be adhered to. The list offences under special and local laws is not exhaustive : additional entries shall be made in alphabetical order of each law against which offences were alleged to have been committed. Abetments and attempts, where not separately specified in the schedule, shall be included with the substantive offences abetted or attempted.(3)The entries in columns 4,7 and 9 of the statement shall not include any cases already shown in the corresponding columns for the previous year. No case which are pending shall be shown in column 7.(4)Details of persons in column 15 of the statement shall be given in the remarks column against the persons shown in that column as in the offence ledger.(5)The number of complainants ordered to pay compensation and the number of accused to whom it was paid shall be noted in the remarks column against each side-head in a case under which such action was taken.(6)A note shall be made in the statement corresponding to the note required in rule 614(4) against the Offence Ledger.(7)In the case given in Rule 597 (4) above the statement will be drawn up as follows : Against side-head 21 there will be one offence reported (column 4), one brought to trial (column 9); eight persons under trial (column 10), two persons acquitted or discharged (column 12) and six persons convicted (column 13). Against side-head 22 there will be one person under trial (column 10) and one convicted (column 13), and no entries in columns 3 to 9 inclusive.
