177. [ Other annual statements from Magistrates. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- The annual statements hereinafter mentioned shall be prepared for each district by the District Magistrate, the Chief Metropolitan Magistrate and Chief Judicial Magistrate in respect of cases done by them and the Magistrates subordinate to them soon after the close of the calendar year, and shall be forwarded by the 31st of January each year to the District and Sessions Judge or in the districts where there is no District and Sessions Judge, to the senior most Additional District and Sessions Judge who shall add to Form Nos. 20, 21, 25, 27, 28, 35 and 44 the statistics of the Court of Sessions pertaining to that district and shall, along with the statements prepared by him, forward these so as to reach the High Court on or before the 15th day of February -(i)annual statement in Form No. 20;(ii)annual statement in Form No. 21;(iii)annual statement in Form No. 22 showing offences reported and persons tried, discharged, acquitted, convicted and committed by Magistrates for each offence;(iv)annual statement in Form No. 24 showing proceedings of Magistrates under the Code;(v)annual statement in Form No. 25 concerning witnesses in all courts;(vi)annual statement in Form No. 27 showing the result of revisions;(vii)annual statement in Form No. 28 showing the number of Sessions Judge and Magistrates employed to dispose of criminal work;(viii)annual statement in Form No. 35 showing the general result of trial in original criminal courts;(ix)annual statement in Form No. 38 showing the number of criminal cases tried by Panchayati Adalats; and(x)annual statement in Form No. 44 showing the disposition by various criminal courts under the Probation of Offenders Act, 1958.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.]
