Section 137 in Criminal Court Rules of the High Court of Judicature at Patna
137.
The Order-sheet shall contain a complete record, in chronological order, of the proceedings, from the commencement to the conclusion of the trial, and every order passed during the trial. It may be written by the clerk of the Court, but shall be signed, at the end of the proceedings on each day, as well as on the conclusion of the trial, by the Sessions Judge, after he has satisfied himself of the correctness of all the entries made therein. [* * * *] [Deleted by C.S. No. 54.]
