(a)A register in B.P. Form No. 102 shall be maintained in the Court office, in which all appeals in police cases shall be entered.(b)The register shall be put up once a week at headquarters before the Superintendent and at subdivisions before the Sub-divisional Police Officer or Circle Inspector, and they shall satisfy themselves that proper provision for conducting such cases has been made, and that no failure of justice has occurred owing to the Crown not being represented. Copies of any entries referring to appeals in cases sent up by the. Railway Police shall be sent to the Superintendent of the Railway Police concerned.(c)In cases of delay in receipt of the notice of appeal, the matter shall be brought to the notice of the District Magistrate.(d)Results of appeal shall be communicated in B.P. Form No. 103 to the officers concerned. Care must be taken by Court officers to see that their connected registers are corrected in accordance with these results.
