Code of Criminal Procedure Act, 1973

Back

Sections	Particulars
Chapter XIII	Jurisdiction Of The Criminal Courts In Inquiries And Trials
179	Offence triable where act is done or consequence ensues
Description	When an act is an offence by reason of anything which has been done and of a consequence which has ensued, the offence may be inquired into or tried by a Court within whose local jurisdiction such thing has been done or such consequence has ensued.