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State of Uttar Pradesh - Section

Section 109 in The General Rules (Criminal), 1977

109. List of records to be maintained.

- Records of completed cases relating to the Sessions Court shall be sent to the record-room in separate bundles for each different classes of records as defined in chapter XII, Rule 117 and those relating to the Courts of Magistrates shall be sent in separate bundles for each class relating to each thana. Each bundle shall be accompanied by a list of the records it contains. The clerk in-charge of the records shall prepare the list and shall enter the records therein in the order of the dates of decision. But if the dates of decision of two or more cases or proceedings of the class or thana to which the list relates are the same they shall be entered in the order in which they stand in the Court's registers. A case, however, shall not be retained merely because an earlier case has not yet been completed. In the case of the Sessions Court the munsarim and in the case of the Magistrates the reader shall examine the list and when he has seen that every' case ready to be sent to the record-room has been duly entered therein, he shall sign it.The list shall be on the prescribed printed Form (Part IX, No. 34 or 37), and shall be placed on the top of the records in the bundle. When the records have been examined as provided in Rule 111 and have been placed in their racks, the list shall be bound with previous list of records of the same class in the record-room of the Sessions Court and of the same thana and the same class in the record-room of the District Magistrate, so as to form a continued register of decided cases.The munsarim or the reader, as the case may be, shall make out an invoice on the prescribed printed Form (Part IX, No. 40) of all the records and other papers forming each consignment to the record-room. The invoice (but not the counterfoil or the whole book) shall be sent to the record-keeper, who shall compare the number of records and papers entered therein with the number actually received and shall sign the invoice and return it to the Court. The munsarim or the reader, as the case may be, shall then attach it to its counterfoil in the book.