Report No. 172

4.6 Particulars to be entered and reasons to be given.-

It is also desirable that the report should (besides containing the usual formal particulars) deal specifically with - (i) the age of the accused, (ii) injuries to the body of the accused, and (iii) other material particulars in reasonable detail. It should also note the precise time of examination. It should be sent without delay by the registered medical practitioner to the investigating officer and the latter should file it before the Magistrate empowered to take cognisance along with the documents sent with the challan under section 173(5) of the Code.