Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 356 in The General Rules (Criminal), 1977

356.

] [See Sections 274 and 275 of the Code of Criminal Procedure, 1973 (Act 2 of 1974).].|-| D-1| XII-2| 2| Letter to Sessions Judge reporting committal of case (chapterV, Rule 35).|-|
S-1D-2
|
XIV-3XII-3
| 3| Calendars (chapter V, Rule 35).|-| D-11| XII-4| 4| Form for commencement of proceeding in a trial before theCourt of Sessions.|-||| 5| Form of register for despatch of copies of judgements inappeals.|-| D-15| XII-6| 6| Orders in appeal when Sessions Court declines to interfere.|-| D-3| XII-7| 7| Letter of Superintendent of Jail issuing fresh warrant andrecalling original warrant (chapter X, Rule 98).|-| ....| XII-8| 8| Letter to Superintendent of Jail forwarding for enquiry anapplication for a copy made on behalf of a prisoner (chapter XV,Rule 146).|-|
S-2D-6
|
XVIII-3XIV-5
| 9| General Index (chapter IV, Rule 23).|-| S-3|
XVIII-4XIV-6
| 10| Order Sheet (chapter IV, Rule 22).|-| B-51| XII-11| 11| Letter requesting[Civil Surgeon] [For words 'Civil Surgeon' words 'Chief Medical Officer' should be read.]to examine and report oninjuries to wounded person.|-| [***] [[Not printed in view of the amendments brought by the Code of Criminal Procedure, 1973 (Act 2 of