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State of Uttar Pradesh - Section
Section 39 in The General Rules (Criminal), 1977
39. [ [Omitted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
***]| 39. [] [Rules 39, 41, 41-A, 42 and 43 renumbered as Rules 38, 39, 40, 41 and 42 by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]Statement and result of sessions.- At the conclusion of each trial in the course of a sessions, the Sessions Judge shall at once cause statements in Form No. 1 to be prepared and forthwith despatched to[* * *] [Deleted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.][the Chief Metropolitan Magistrate or the Chief Judicial Magistrate as the case may be.] [Inserted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]On the conclusion of the sessions, the Sessions Judge shall send to[* * *] [Deleted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.][the Chief Metropolitan Magistrate or the Chief Judicial Magistrate, as the case may be] [Inserted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.], an index certified by him to be a full and correct list of all cases disposed of as mentioned above in the course of the sessions. The[* * *] [Deleted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.][Chief Metropolitan Magistrate or the Chief Judicial Magistrate, as the case may be,] [Inserted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]shall cause this index to be bound up with the statements he has already received. This shall form the sessions statement and shall be circulated for the inspection of the subordinate Magistrates. If for any reason a copy of any judgment has not been supplied to the[* * *] [Deleted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.][Chief Metropolitan Magistrate or the Chief Judicial Magistrate, as the case may be,] [Inserted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]the Sessions Judge shall, when sending the index, certify the reasons which prevented a copy being supplied. If the Sessions Judge has recorded in any judgment and comment as to conduct of the preliminary enquiry by any Magistrate in any of cases entered in the statement,[* * *] [Deleted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.][the Chief Metropolitan Magistrate or the Chief Judicial Magistrate, as the case may be,] [Deleted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]shall bring such comments to the notice of the Magistrate concerned ; but he shall not do so by writing or otherwise putting any marks on the statement itself. When the statement has been inspected by the subordinate Magistrates it shall be deposited in the[Sessions Judge's] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]record room, and destroyed as directed in Rule[120] [Substituted by Notification No. 504/V-b-13, dated 27th August, 1983, published in U.P. Gazette, Part II, dated 5th November, 1983, pages 55-58.], chapter XII. |