Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XIII	Jurisdiction Of The Criminal Courts In Inquiries And Trials
184	Place of trial for offences triable together.- Where
Description	(a) the offences committed by any person are such that he may be charged with, and tried at one trial for, each such offence by virtue of the provisions of section 219, section 220 or section 221, or (b) the offence or offences committed by several persons are such that they may be charged with and tried together by virtue of the provisions of section 223, the offences may be inquired into or tried by any Court competent to inquire into or try and of the offences.