CHAPTER
|
CONTENTS
|
|
Contents
|
I
|
Definitions
|
II
|
Of the
Jurisdiction of the Criminal Courts
|
III
|
Preliminary
Rules
|
IV
|
Of the
Summons
|
V
|
Of the
Warrant and its Execution
|
VI
|
Of Arrest
without Warrant
|
VII
|
Of Escape
and Re-taking
|
VIII
|
Of Search
Warrant
|
IX
|
Preliminary
enquiry by the Police
|
X
|
Of
Contempts and Disobedience of Orders
|
XI
|
Prosecutions
in certain cases
|
XII
|
Of
Preliminary enquiry by the Magistrate in cases triable by the Court of
Session
|
XIII
|
Of the
charge
|
XIV
|
Of
cases triable by the Magistrate in which a Warrant on complaint may
issue
|
XV
|
Of cases
triable by the Magistrate in which a Summons on complaint shall
ordinarily issue
|
XVI
|
Of
enquiries and trials before the Subordinate Magistrates
|
XVII
|
Place
where preliminary Investigation and trials held, an open Court
|
XVIII
|
Of
Recognizance and Security to keep the Peace
|
XIX
|
Security
for good behaviour
|
XX
|
Of Local
Nuisances
|
XXI
|
Of the
maintenance of Wives and Children
|
XXII
|
Of
disputes relating to the possession of Land or the right of use of any
Land or Water
|
XXIII
|
Of
Juries and Assessors
|
XXIV
|
Of
Subordinate Judges and Principal Sudder Ameens in the Presidency of
Fort Saint George
|
XXV
|
Trials
before the Court of Session
|
XXVI
|
Finding,
Judgment, and Sentence
|
XXVII
|
Of
Lunaties
|
XXVIII
|
Sudder
Court as a Court of Reference
|
XXIX
|
Sudder
Court as a Court of Revision
|
XXX
|
Appeals
|
XXXI
|
General
Rules
|
|
|
|
|
