Section 143(42) in The General Rules (Criminal), 1977
(42)Corps of Military Police Centre School, Faizabad.(iii)In all criminal cases in which a commissioned officer is involved, whether the case ends in conviction, acquittal or discharge, a copy of the judgment shall be sent to the Secretary of the Ministry of Defence, Government of India (Army Branch). In the case of a soldier also a copy of the judgment shall be sent to him only if the case ends in conviction. In the case of a reservist, such copy of the judgment need not be sent unless the reservist has been called up for military service.Every copy ordered to be furnished under this rule shall be prepared on plain paper, but rules 150, 151 and 154 shall apply to the preparation of such copy.Application for copies of the document detailed in this rule are not chargeable with fees under Schedule II of the Court Fees Act, 1870.(iv)[ Where the opinion of any Government Scientific Expert of- [Inserted by Notification No. 156/VII-b-53, dated 13th April, 1990, published in U. P. Gazette, Part II, dated 29th June, 1991.](a)a Forensic Science Laboratory of Uttar Pradesh,(b)The Serologist and Chemical Examiner to Government of India, Calcutta is received in evidence and adversely commented upon in the judgment or some guidelines relating thereto are laid down in the judgment, a copy of the judgment or in the discretion of the Court relevant extract thereof, shall be sent to the Officer-in-charge of such Laboratory or the Serologist and Chemical Examiner, as the case may be and another copy or extract in shall be sent to the Superintendent of Police of the District concerned for information and guidance.]
