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State of Uttar Pradesh - Section
Section 173A in The General Rules (Criminal), 1977
173A. [ Monthly chart of dates fixed in Sessions cases. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- A monthly chart showing the dates fixed in Sessions cases shall be maintained in the following form by the Sessions Judge and in his absence the senior most Additional Sessions Judge in respect of the cases pending in each court in the Sessions Division:Form of the Monthly ChartMonthly Chart of dates fixed in sessions cases during the month of ....................20 ..............Names of Courts| Courtof the Sessions Judge | Courtof the First and Additional Sessions Judge | Courtof the Special Judge under the SC and ST (Prevention ofAtrocities) Act, 1989 | Courtof the Second Additional Sessions Judge | Andso on .......... |
| Date | Number,year and section of the case | Remarks | Number,year and section of the case | Remarks | Number,year and section of the case | Remarks | Number,year and section of the case | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| 1 | ||||||||
| 2 | ||||||||
| 3 |