Section 58(1) in Criminal Rules of Practice and Circular Orders, 1990
(1)Exhibits admitted in evidence shall be marked as follows :-(i)if filed by the prosecution with the capital letter 'P' followed by a numeral, P1, P2, P3 and the like ;(ii)if filed by defence with the capital letter 'D' followed by a numeral, D1, D2, D3 and the like ;(iii)in case of Court exhibits with the capital letter 'C' followed by a numeral, C1, C2, C3 and the like;
