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State of Madhya Pradesh - Section

Section 233 in Criminal Courts - Rules and Orders

233. If the Judge, disagreeing with verdict, is clearly of opinion that it is necessary for the ends of justice to submit the case to the High Court under Section 307 of the Code, he shall submit it with the records without delay. The records shall be accompanied by a true copy in duplicate of the grounds of his opinion and of the heads of his charge to the jury. The records shall not be detained for preparing any [copy] other than the above, and should any person apply for copies his application shall be returned immediately with a direction to make it to the High Court.

AppendixExemption from service as jurors and assessors has been granted by the Provincial Government to-
(1)Secretaries, Under Secretaries and Assistant Secretaries to Government;
(2)
(i)the following officers of the East Indian Railway, Bengal, Nagpur Railway, the Rajputana-Malwa Railway and the Indian Midland Railway:-
Engineers in charge of the line,Engineering Inspectors in charge of the line,District Locomotive Superintendents,Assistant Locomotive Superintendents,Locomotive Foremen,Drivers of Locomotive Engines,District Traffic Superintendents,Assistant Traffic Superintendents,Station Masters,Guards;
(ii)Loco-Inspector of the Bengal-Nagpur Railway;
(iii)the following officers of the Great Indian Peninsula Railway:-
District Engineers, Construction,Resident Engineers, Construction,Divisional Engineers,Resident Engineers, Way,Assistant Signal and Interlocking Engineers,Permanent Way Inspectors,Sub-Permanent Way Inspectors,Apprentice Platelayers,Signal and Interlocking Inspectors,Assistant Signal and Interlocking Inspectors,Apprentice Signal and Interlocking Inspectors,Supervisors (Line),Maistries (Line),Divisional Transportation Superintendents in charge of Divisions and their Assistants,Station Superintendents,Deputy Station Superintendents Loco-Foremen,Assistant Loco-Foremen,Loco-Inspectors,Transportation Inspectors,Carriage Foremen,Assistant Carriage Foremen,Carriage Inspectors,Head Train Examiners,Station Masters,Assistant Station Masters,Controllers,Assistant Controllers,Yard Controllers,Assistant Yard Controllers,Yard Foremen or Inspectors,Assistant Yard Foremen or Inspectors,Drivers,Guards,Divisional Telegraph Inspectors,Maintenance Telegraph Inspectors,Train Inspectors,Assistant Train Inspectors,Cabin Supervisors,Assistant Cabin Supervisors;
(3)all persons residing more than ten miles from the places at which Courts of Session hold their sittings, with the exception of those persons whose names are at present on the list, and who may desire to continue to serve as jurors and assessors.