THE CODE OF CRIMINAL PROCEDURE 1861
[ ACT NO XXV OF 1861 ]
CHAPTER
CONTENTS
Content
s
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
