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State of Jharkhand - Section

Section 237 in Criminal Court Rules of the High Court of Judicature at Patna

237.

In the Annual Statements, columns headed "Brought to trial" or "Preferred" unlike those headed "Undertrial" or "Total dealt with" are intended to show only cases brought to trial or appeals or applications filed during the period to which the return relates and not intended to include cases pending at the commencement of such period.