Report No. 142

Statement of Criminal Cases (Trials) Disposed of During the Calendar Years 1988 and 1992

Court of.......................................................................

Sl. No.	No. of the Case	Offence charged	No. of accused acquitted	No. of accused convicted	The offence for which convicted	Sentence imposed (see note 2 below)
1	2	3	4	5	6	7

Note.-1. Cases under the Prevention of Corruption Act, Terrorist Act and Narcotics Act are not to be included in the above statement.

2. If in any case benefit under section 360, Cr. P.C. or Probation of Offenders Act has been given to the accused, the same may be indicated in Col. No. 7 of the statement.