175. [ Quarterly statement of result of trial. [Substituted by Notification No. 623/VIII-a-67, dated 15th July, 1976, published in U. P. Gazette, Part II, dated 9th April, 1977.]
- A quarterly statement in Form No. 32 shall be submitted from each district for the first and third quarters of the calender year. It shall be despatched by the Chief Judicial Magistrate or the Chief Metropolitan Magistrate, as the case may be, to the District and Sessions Judge and, if there is no Districts and Sessions Judge in the District, to the Additional District and Sessions Judges of the Judgeship on or before the 10th day of April or October as the case may be. The District and Sessions Judge shall after such scrutiny as he may think necessary, send the statement received by him from any district in his judgeship together with the statement relating to his own district to the High Court on or before the 15th day of the same month.][On implementation of e-Court project, all these 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).]
