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State of Uttar Pradesh - Section

Section 174 in The General Rules (Criminal), 1977

174. Quarterly statement in murder cases.

- A quarterly statement in Form No. 40 shall be submitted by the Sessions Judge showing the duration of murder cases decided by all Sessions Judges in his Session Division. It shall be submitted on or before the fifteenth day of the month succeeding each quarter. A brief explanation in respect of cases in which there has been a delay of over [three] [Substituted by Notification No. 345/VIII-a-55, dated 24th December, 1959, published in U. P. Gazette, Part II, dated 6th May, 1961.] months in disposal should be given in the remarks column.