- A sessions statement in the prescribed Form No. 39 (Part IX, No. 64) shall be prepared every month by the District and Sessions Judge or by the senior most Additional District and Sessions Judge, in a district where there is no District and Sessions Judge, showing sessions trials concluded or pending at the end of the month in his court and in the courts of other Sessions and Assistant Sessions Judges in the district. It shall be certified by him to be a full and correct list of all cases disposed of during the month as well as those pending at the close of the month. The Additional District and Sessions Judge shall send the statement prepared by him to the District and Sessions Judge while the latter shall dispatch the statements prepared by him along with those sent to him by the Additional District and Sessions Judge, if any, to the High Court not later than the seventh day of the month following that to which they relate. These statements shall be accompanied by copies of judgment in all decided cases bound together an index showing the number of the case, name of the Presiding Officer and an appropriate reference to the page or pages where the judgment is to be bound.Monthly statement. - A monthly statement in the prescribed Form No. 36 (Part IX, No. 36) shall also be submitted by the District and Sessions Judge or the senior mostAdditional District and Sessions Judge, as the case may be, showing the state of criminal work in the district, along with the one referred to above.]
