History

In the middle of the last century the Mainpuri judgeship carried on judicial administration of three districts, namely Mainpuri,Etah,and Etawah. Etah parted from this judgeship in the last decade of the last century and the district judge held his court at Mainpuri and Etawah only. This continued upto 1958 when Etawah become a separate judgeship. The district judge, Mainpuri, was thus left with jurisdiction over this district alone. The crimes in the district so multiplied the district judge could not cope with the work and temporary civil and sessions judges were appointed to assist him. The new code of criminal procedure has come into force from 1-4-1974 and since May, 1974, the cadre of civil and sessions judges has been replaced by that of additional district and sessions judges.