(1)The figures for this ledger are obtained from the statistical sheets and from the memoranda of pending cases.(2)Cases in which a sole accused died, escaped or was transferred to another province, or was dealt with under Section 466 of the Code, shall be omitted from column 4 to 6,16 and 18.(3)Column 7 shall include all persons shown as pending at the end of the previous year after having been brought to trial during that year.(4)Where an order is made under Section 4 or 5 of the Central Provinces Probation of Offenders Act dismissing the case or releasing the offender, either conditionally on his executing a bond or unconditionally, the case notwithstanding that the Court has not proceeded to conviction, shall be returned in column 12. A note shall be made in the remarks column in respect of persons entered for statistical purposes as convicted, but in fact dealt with under Section 4 (1) (i) of the Act and not convicted.(5)Persons whose cases are referred to a superior Court for final orders shall be entered in column 13 and not in columns 10 and 12 under the court making the reference. Under the Court receiving the reference, they shall be shown in red ink as convicted or acquitted according to the orders passed by it, or as pending if orders have not been passed.(6)The cases, of persons transferred from one Court to another Court within the provinces shall be entered only under the Court by which they are decided or in which they are pending at the end of the year if not decided.(7)A note shall be made in the remarks column of an accused person being a male juvenile and of details regarding the person shown in column 14 of the ledger.(8)In the case given in rule 597(4) above the ledger will be filled up as follows: Nine persons will be shown as brought to trial (column 8) and two as otherwise discharged (column 11) making nine persons disposed of (column 15), and one State case (column 16).
