Section 143(42)(iii) in The General Rules (Criminal), 1977

[Cites 0, Cited by 0] [Section 143(42)] [Section 143] [Entire Act]

State of Uttar Pradesh - Subsection

Section 143(42)(iii) in The General Rules (Criminal), 1977

(iii)In all criminal cases in which a commissioned officer is involved, whether the case ends in conviction, acquittal or discharge, a copy of the judgment shall be sent to the Secretary of the Ministry of Defence, Government of India (Army Branch). In the case of a soldier also a copy of the judgment shall be sent to him only if the case ends in conviction. In the case of a reservist, such copy of the judgment need not be sent unless the reservist has been called up for military service.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 143(42)(iii) in The General Rules (Criminal), 1977