Section 178(2) in The General Rules (Criminal), 1977
(2)For the Sessions Division-(i)annual statement in Form No. 31 showing the use of jurors and assessors in Court of Sessions ; and(ii)annual statement in Form No. 41 showing women convicted for the murder of their infant children under six years of age.[All the aforesaid forms are specified in Appendix C.On implementation of e-Court project, all the aforesaid statements shall be submitted through electronic communication and be also made available online.] [Added by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
