Section 355 — Metropolitan Magistrate's judgment.

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.

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