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State of Madhya Pradesh - Section

Section 619 in Criminal Courts - Rules and Orders

619. Trial and duration statement.

- This statement is compiled from Ledger B. The figures for the several classes of Courts in column 1 shall be separately grouped and totalled as follows:-
(a)Special Magistrates appointed under Section 14 of the Code.
(b)Chief Magistrate of the district.
(c)Stipendiary Magistrates sitting singly.
(d)Honorary Magistrates sitting singly.
(e)Benches of honorary Magistrates.
The total number of male juveniles tried during the year and details of the persons shown in column 16 shall be given in the remarks column.