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State of Madhya Pradesh - Section

Section 239 in Criminal Courts - Rules and Orders

239. judgements should be temperately worded. If a presiding officer finds it necessary to criticise the conduct of an official of another department in a judgement the criticism must be worded with the utmost care having regard to the fact that in many cases the official has had no opportunity to refuse criticism or explain the action criticised. Personal imputation should not be made. A copy of the judgement should be supplied to the official superior of the official criticised.