- The annual statements hereinafter mentioned shall be prepared in the Court of District and Sessions Judge and shall be forwarded by the latter to the High Court on or before the fifteenth day of February next after the close of the year to which the statements refer :(1)For each district in the Sessions Division-(i)annual statement in Form No. 29 showing the number and result of trials in the Court of Sessions ;(ii)annual statement in Form No. 30 showing proceedings in the Court of Sessions under the Code ; and(iii)annual statement in Form No. 26 showing the result of appeals.(2)For the Sessions Division-(i)annual statement in Form No. 31 showing the use of jurors and assessors in Court of Sessions ; and(ii)annual statement in Form No. 41 showing women convicted for the murder of their infant children under six years of age.[All the aforesaid forms are specified in Appendix C.On implementation of e-Court project, all the aforesaid statements shall be submitted through electronic communication and be also made available online.] [Added by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
