| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 21 |
| Chapter Title | Ministry | Department |
| Summary Trials | Ministry of Home Affairs | Department of Internal Security |
In every case tried summarily, the Magistrate shall enter, in such form as the State Government may direct, the following particulars, namely.
(a) The serial number of the case;
(b) The date of the commission of the offence;
(c) The date of the report of complaint;
(d) The name of the complainant (if any);
(e) The name, parentage and residence of the accused;
(f) The offence complained of and the offence (if any) proved, and in cases coming under clause (ii), clause (iii) or clause (iv) of sub-section (1) of section 260, the value of the property in respect of which the offence has been committed;
(g) The plea of the accused and his examination (if any);
(h) The finding;
(i) The sentence or other final order;
(j) The date on which proceedings terminated.
