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State of Uttar Pradesh - Section
Section 173 in The General Rules (Criminal), 1977
173. Statement of cases in which judgment is given with delay.
- By the seventh day of every month every Magistrate doing criminal work, and every Assistant or Additional Sessions Judge shall submit to the Sessions Judge a statement, in the form given below, of all cases in which in the preceding month there has been a delay of more than a fortnight in the delivery of judgment since the conclusion of the trial or arguments in an appeal or revision. The Sessions Judge shall scrutinize the statements, pass necessary orders, and report to the High Court such cases as he considers necessary.For his own Court the Sessions Judge shall submit a similar statement to the High Court by the seventh day of every month.Form| Particulars of cases | Date of conclusion of trial or arguments | Date of judgment | Brief reason for delay |
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