| 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 | 27 |
| Chapter Title | Ministry | Department |
| The Judgment | Ministry of Home Affairs | Department of Internal Security |
Instead of recording a judgment in the manner hereinbefore provided, a Metropolitan Magistrate shall record the following particulars, namely.
(a) The serial number of the case;
(b) The date of the commission of the offence;
(c) The name of the complainant (if any);
(d) The name of the accused person, and his parentage and residence:
(e) The offence complained of or proved,
(f) The plea of the accused and his examination (if any)
(g) The final order;
(h) The date of such order;
(i) In all cases in which an appeal lies from the final order either under section 373 or under sub-section (3) of section 374, a brief statement of the reasons for the decision.
