228. Documents exhibited in evidence including those which are transferred from the record of the committal proceedings to the record of the sessions trial shall be endorsed with the endorsement prescribed in Chapter 18, Rule 458, of Part II. This will enable the Judge to find out at a glance by whom a particular document was proved.
Note 1. - Documents should be carefully shifted and irrelevant matter should be excluded. The practice of putting all documents produced in the committal proceedings automatically to witnesses is objectionable.Note 2. - When a witness is confronted with a previous statement reduced to writing whether made to the police or in a deposition, a copy of the statement should be filed with the record.
