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State of Madhya Pradesh - Section

Section 226 in Criminal Courts - Rules and Orders

226. Under Section 326 of the Code the number of jurors to be summoned shall be not less than double the number required for the trial. A suitable method for the selection of the jurors will be to place fourteen cards bearing the serial numbers appearing against the names of each of the fourteen jurors on the list in a box. The box should then be shaken and cards drawn out one by one. The jurors corresponding to the first seven numbers drawn will constitute the jury. In the event of any juror being successfully challenged, the juror bearing the next number drawn should be empanelled. When the jurors have been finally selected their names should be noted in the order sheet, the foreman being specially designated as such.