| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| 3 |
Construction of references. |
| 4 |
Trial of offences under the Indian Penal Code and other laws |
| 5 |
Saving |
| Chapter II |
Constitution Of Criminal Courts And Offices |
| 6 |
Classes of Criminal Courts |
| 7 |
Territorial divisions |
| 8 |
Metropolitan areas |
| 9 |
Court of Session |
| 10 |
Subordination of Assistant Sessions Judges |
| 11 |
Courts of Judicial Magistrates |
| 12 |
Chief Judicial Magistrate and Additional Chief Judicial Magistrate |
| 13 |
Special Judicial Magistrates |
| 14 |
Local jurisdiction of Judicial Magistrates |
| 15 |
Subordination of Judicial Magistrates |
| 16 |
Courts of Metropolitan Magistrates |
| 17 |
Chief Metropolitan Magistrate and Additional Chief Metropolitan Magistrates |
| 18 |
Special Metropolitan Magistrates |
| 19 |
Subordination of Metropolitan Magistrates |
| 20 |
Executive Magistrates |
| 21 |
Special Executive Magistrates |
| 22 |
Local jurisdiction of Executive Magistrates |
| 23 |
Subordination of Executive Magistrates |
| 24 |
Public Prosecutors |
| 25 |
Assistant Public Prosecutors |
| Chapter III |
Power Of Courts |
| 26 |
Courts by which offences are triable |
| 27 |
Jurisdiction in the case of juveniles |
| 28 |
Sentences which High Courts and Sessions Judges may pass |
| 29 |
Sentences which Magistrates may pass |
| 30 |
Sentence of imprisonment in default of fine |
| 31 |
Sentence in cases of conviction of several offences at one trial |
| 32 |
Mode of conferring powers |
| 33 |
Powers of officers appointed |
| 34 |
Withdrawal of powers |
| 35 |
Powers of Judges and Magistrates exercisable by their successors-in-office |
| Chapter IV A |
Powers Of Superior Officers Of Police |
| 36 |
Powers of superior officers of police |
| 37 |
Public when to assist Magistrates and police |
| 38 |
Aid to person, other than police officer, executing warrant |
| 39 |
Public to give information of certain offences |
| 40 |
Duty of officers employed in connection with the affairs of a village to make certain report |
| Chapter IV B |
AID THE MAGISTRATES AND THE POLICE |
| 41 |
When police may arrest without warrant |
| 42 |
Arrest on refusal to give name and residence |
| 43 |
Arrest by Private person and procedure on such arrest |
| 44 |
Arrest by Magistrate |
| 45 |
Protection of members of the Armed Forces from arrest |
| 46 |
Arrest how made |
| 47 |
Search of place entered by person sought to be arrested |
| 48 |
Pursuit of offenders into other jurisdictions |
| 49 |
No unnecessary restraint |
| 50 |
Person arrested to be informed of grounds of arrest and of right to bail |
| 51 |
Search of arrested person |
| 52 |
Power to seize offensive weapons |
| 53 |
Examination of accused by medical practitioner at the request of police officer |
| 54 |
Examination of arrested person by medical practitioner at the request of the arrested person |
| 55 |
Procedure when police officer deputes subordinate to arrest without warrant |
| 56 |
Person arrested to be taken before Magistrate or officer in charge of police station |
| 57 |
Person arrested not to be detained more than twenty-four hours |
| 58 |
Police to report apprehensions |
| 59 |
Discharge of person apprehended |
| 60 |
Power, on escape, to pursue and retake |
| Chapter V |
Arrest Of Persons |
| 61 |
Form of summons |
| 62 |
Summons how served |
| 63 |
Service of summons on corporate bodies and societies |
| 64 |
Service when persons summoned cannot be found |
| 65 |
Procedure when service cannot be effected as before provided |
| 66 |
Service on Government |
| 67 |
Service of summons outside local limits |
| 68 |
Proof of service in such cases and when serving officer not present |
| 69 |
Service of summons on witness by post |
| 70 |
Form of warrant of arrest and duration |
| 71 |
Power to direct security to be taken |
| 72 |
Warrants to whom directed |
| 73 |
Warrant may be directed to any person |
| 74 |
Warrant directed to police officer |
| 75 |
Notification of substance of warrant |
| 76 |
Person arrested to be brought before Court without delay |
| 77 |
Where warrant may be executed |
| 78 |
Warrant forwarded for execution outside jurisdiction |
| 79 |
Warrant directed to police officer for execution outside jurisdiction |
| 80 |
Procedure on arrest of person against whom warrant issued |
| 81 |
Procedure by Magistrate before whom such person arrested is brought |
| 82 |
Proclamation for person absconding |
| 83 |
Attachment of property of person absconding |
| 84 |
Claims and objections to attachment |
| 85 |
Release, sale and restoration of attached property |
| 86 |
Appeal from order rejecting application for restoration of attached property |
| 87 |
Issue of warrant in lieu of, or in addition to, summons |
| 88 |
Power to take bond for appearance |
| 89 |
Arrest on breach of bond for appearance |
| 90 |
Provisions of this Chapter generally applicable to summonses and warrants of arrest |
| Chapter VI |
Processes To Compel Appearance |
| 91 |
Summons to produce document or other thing |
| 92 |
Procedure as to letters and telegrams |
| 93 |
When search-warrant may be issued |
| 94 |
Search of place suspected to contain stolen property, forged documents, etc. |
| 95 |
Power to declare certain publications forfeited and to issue search-warrants for the same |
| 96 |
Application to High Court to set aside declaration of forfeiture |
| 97 |
Search for persons wrongfully confined |
| 98 |
Power to compel restoration of abducted females |
| 99 |
Direction, etc., of search-warrants |
| 100 |
Persons in charge of closed place to allow search |
| 101 |
Disposal of things found in search beyond jurisdiction |
| 102 |
Power of police officer to seize certain property |
| 103 |
Magistrate may direct search in his presence |
| 104 |
Power to impound document, etc., produced |
| 105 |
Reciprocal arrangements regarding processes |
| Chapter VII |
PROCESSES TO COMPEL THE PRODUCTION OF THINGS |
| 106 |
Security for keeping the peace on conviction |
| 107 |
Security for keeping the peace in other cases. |
| 108 |
Security for good behaviour from persons disseminating seditious matters |
| 109 |
Security for good behaviour from suspected persons |
| 110 |
Security for good behaviour from habitual offenders |
| 111 |
Order to be made |
| 112 |
Procedure in respect of person present in Court |
| 113 |
ummons or warrant in case of person not so present |
| 114 |
Copy of order to accompany summons or warrant |
| 115 |
Power to dispense with personal attendance |
| 116 |
Inquiry as to truth of information |
| 117 |
Order to give security |
| 118 |
Discharge of person informed against |
| 119 |
Commencement of period for which security is required |
| 120 |
Contents of bond |
| 121 |
Power to reject sureties |
| 122 |
Imprisonment in default of security |
| 123 |
Power to release persons imprisoned for failing to give security |
| 124 |
Security for unexpired period of bond |
| Chapter VIII |
Chapter name |
| 125 |
Order for maintenance of wives, children and parents |
| 126 |
Procedure |
| 127 |
Alteration in allowance |
| 128 |
Enforcement of order of maintenance |
| Chapter IX |
Chapter name |
| 129 |
Dispersal of assembly by use of civil force |
| 130 |
Use of armed forces to disperse assembly |
| 131 |
Power of certain armed force officers to disperse assembly |
| 132 |
Protection against prosecution for acts done under preceding sections |
| 133 |
Conditional order for removal of nuisance |
| 134 |
Service or notification of order |
| 135 |
Person to whom order is addressed to obey or show cause |
| 136 |
Consequences of his failing to do so |
| 137 |
Procedure where existence of public right is denied |
| 138 |
Procedure where he appears to show cause |
| 139 |
Power of Magistrate to direct local investigation and examination of an expert |
| 140 |
Power of Magistrate to furnish written instructions, etc. |
| 141 |
Procedure on order being made absolute and consequences of disobedience |
| 142 |
Injunction pending inquiry |
| 143 |
Magistrate may prohibit repetition or continuance of public nuisance |
| 144 |
Power to issue order in urgent cases of nuisance or apprehended danger |
| 144A |
Power to prohibit carrying arms in procession or mass drill or mass training with arms |
| 145 |
Procedure where dispute concerning land or water is likely to cause breach of peace |
| 146 |
Power to attach subject of dispute and to appoint receiver |
| 147 |
Dispute concerning right of use of land or water |
| 148 |
Local inquiry |
| Chapter X |
Chapter name |
| 149 |
Police to prevent cognizable offences |
| 150 |
Information of design to commit cognizable offences |
| 151 |
Arrest to prevent the commission of cognizable offences |
| 152 |
Prevention of injury to public property |
| 153 |
Inspection of weights and measures |
| Chapter XI |
Chapter name |
| 154 |
Information in cognizable cases |
| 155 |
Information as to non-cognizable cases and investigation of such cases |
| 156 |
Police officer’s power to investigate cognizable cases |
| 157 |
Procedure for investigation |
| 158 |
Report how submitted |
| 159 |
Power to hold investigation or preliminary inquiry |
| 160 |
Police Officer’s power to require attendance of witnesses |
| 161 |
Examination of witnesses by police |
| 162 |
Statements to police not to be signed: Use of statements in evidence |
| 163 |
No inducement to be offered |
| 164 |
Recording of confessions and statements |
| 164A |
Medical examination of the victim of rape |
| 165 |
Search by police officer |
| 166 |
When officer in charge of police station may require another to issue search-warrant |
| 166A |
Letter of request to competent authority for investigation in a country or place outside India |
| 166B |
Letter of request from a country or place outside India to a Court or an authority for investigation |
| 167 |
Procedure when investigation cannot be completed in twenty-four hours |
| 168 |
Report of investigation by subordinate police officer |
| 169 |
Release of accused when evidence deficient |
| 170 |
Cases to be sent to Magistrate when evidence is sufficient |
| 171 |
Complainant and witnesses not to be required to accompany police officer and not to be subject to re |
| 172 |
Diary of proceeding in investigation |
| 173 |
Report of police officer on completion of investigation |
| 174 |
Police to inquire and report on suicide, etc. |
| 175 |
Power to summon persons |
| 176 |
Inquiry by Magistrate into cause of death |
| Chapter XII |
Chapter name |
| 177 |
Ordinary place of inquiry and trial |
| 178 |
Place of inquiry or trial |
| 179 |
Offence triable where act is done or consequence ensues |
| 180 |
Place of trial where act is an offence by reason of relation to other offence |
| 181 |
Place of trial in case of certain offences |
| 182 |
Offences committed by letters, etc |
| 183 |
Offence committed on journey or voyage |
| 184 |
Place of trial for offences triable together.- Where |
| 185 |
Power to order cases to be tried in different sessions divisions |
| 186 |
High Court to decide, in case of doubt, district where inquiry or trial shall take place |
| 187 |
Power to issue summons or warrant for offence committed beyond local jurisdiction |
| 188 |
Offence committed outside India |
| 189 |
Receipt of evidence relating to offences committed outside India |
| Chapter XIII |
Jurisdiction Of The Criminal Courts In Inquiries And Trials |
| 190 |
Cognizance of offences by Magistrates |
| 191 |
Transfer on application of the accused |
| 192 |
Making over of cases to Magistrates |
| 193 |
Cognizance of offences by Courts of Session |
| 194 |
Additional and Assistant Sessions Judges to try cases made over to them |
| 195 |
Prosecution for contempt of lawful authority of public servants, for offences against public justice |
| 196 |
Prosecution for offences against the State and for criminal conspiracy to commit such offence |
| 197 |
Prosecution of Judges and public servants |
| 198 |
Prosecution for offences against marriage |
| 199 |
Prosecution for defamation |
| Chapter XIV |
Conditions Requisite For Initiation Of Proceeding |
| 200 |
Examination of complainant |
| 201 |
Procedure by Magistrate not competent to take cognizance of the case |
| 202 |
Postponement of issue of process |
| 203 |
Dismissal of complaint |
| Chapter XV |
Complaints To Magistrates |
| 204 |
Issue of process |
| 205 |
Magistrate may dispense with personal attendance of accused |
| 206 |
Special summons in cases of petty offence |
| 207 |
Supply to the accused of copy of police report and other documents |
| 208 |
Supply of copies of statements and documents to accused in other cases triable by Court of Session |
| 209 |
Commitment of case to Court of Session when offence is triable exclusively by it |
| 210 |
Procedure to be followed when there is a complaint case and police investigation in respect of the s |
| Chapter XVI |
Commencement Of Proceedings Before Magistrates |
| Chapter XVII |
The Charge |
| Chapter XVIII |
rial Before A Court Of Session |
| Chapter XIX |
Trial Of Warrant-Cases By Magistrates |
| Chapter XX |
Trial Of Summons-Cases By Magistrates |
| Chapter XXI |
Summary Trials |
| Chapter XXII |
Attendance Of Persons Confined Or Detained In Prisons |
| Chapter XXIII |
Evidence In Inquiries And Trials |
| Chapter XXIV |
General Provisions As To Inquiries And Trials |
| Chapter XXV |
Provisions As To Accused Persons Of Unsound Mind |
| Chapter XXVI |
Provisions As To Offences Affecting The Administration Of Justice |
| Chapter XXVII |
The Judgment |
| Chapter XXVIII |
Submission Of Death Sentences For Confirmation |
| Chapter XXIX |
Appeals |
| Chapter XXX |
Reference And Revision |
| Chapter XXXI |
Transfer Of Criminal Cases |
| Chapter XXXII |
Execution, Suspension, Remission And Commutation Of Sentences |
| Chapter XXXIII |
Provisions As To Bail And Bonds |
| Chapter XXXIV |
Disposal Of Property |
| Chapter XXXV |
Irregular Proceedings |
| Chapter XXXVI |
Limitation For Taking Cognizance Of Certain Offences |
| Chapter XXXVII |
Miscellaneous |
