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State of Uttar Pradesh - Section

Section 276 in The General Rules (Criminal), 1977

276. Sub-categories of casual prisoners. - Casual prisoners shall be divided into the following sub-categories.

(1)Star; and
(2)General.This classification shall be made by the Court concerned. Those casual prisoners whose previous character was good, whose antecedents are not criminal and whose crime does not indicate grave cruelty, gross moral turpitude or depravity of mind, shall be classified into the 'Star' sub-category. The remaining casual prisoners shall be placed in the 'General' sub-category. The Superintendent may revert a star casual prisoner to the General class if after a special study of his life and habits inside the jail he considers it necessary.