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State of Uttarakhand - Section
Section 44A in Rules of the Court, 1952
44A. [ [Added by Notification No. 140/VIII-C-2, dated 16th May, 2006 (vide Correction Slip No. 236), published in U.P. Gazette, Part II, dated 27th May, 2006 (w.e.f. 27.5.2006).]
In compliance of the directions contained in the decision of criminal appeals/Government appeals/Revisions (where conviction has been maintained, sentence awarded or modified), a register in following form shall be maintained by the office. Initially, the entries in the register shall be made in respect of criminal appeals and Government Appeals decided since 01.01.2001 onwards. In respect of criminal revisions, the register shall be opened with effect from 1.1.2006. For different nature of matters i.e. maintained. Such registers shall be put up before an Hon'ble Judge of the Court to be nominated by the Hon'ble Chief Justice in the first week of every quarter of calender year :(Specimen Form)Compliance Register in respect of Criminal Appeals/Government Appeal/Revisions| Number of Criminal Appeals/ Government Appeals/Criminal Revisions | District/Police Station | Sessions Trial No. Lower appellate Court's casenumber | List of High Courts final order | Date of Communication of the High Court's orderto the court below | Date of receipt of compliance report | Date of issuance of reminder (s) in case ofnon-compliance | Remarks |
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