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State of Madhya Pradesh - Section

Section 237 in Criminal Courts - Rules and Orders

237.

A judgement should be as concise as the nature of the case permits. The use of Hindi or Marathi words or phrases not conveying any technical meaning should as far as possible be avoided, but if it becomes necessary to use them the nearest English equivalents except where the words are common and the meaning unambiguous must be added in brackets. Similarly where reference to Indian dates becomes necessary their corresponding English dates should be mentioned in brackets.