CHARGES

(See sections 211, 212 and 213)

• CHARGES WITH ONE HEAD

    1.

1. I, _______________ (name and office of Magistrate, etc.), hereby charge you (name of accused person) as follows:-
2. that you, on or about the day of _________, at _________, waged war against the Government of India and thereby committed an offence punishable under section 121 (On section 121) of the Indian Penal Code, and within the cognizance of this Court.
3. And I hereby direct that you be tried by this Court on the said charge.

 (Signature and Seal of the Magistrate) [To be substituted for (b)]:-

2. That you, on or about the day of ________, at _________, with the intention of inducing the President of India [or, as the case may be, the Governor of (name of State)] to refrain from exercising a lawful power as such President (or, as the case may be, the Governor), assaulted President (or, as the case maybe, the Governor), and thereby committed an offence punishable under section 124 (On section 124) of the Indian Penal Code, and within the cognizance of this Court.
3. That you, being a public servant in the Department, directly accepted from (state the name) for another party (state the name) gratification other than legal remuneration, as a motive for forbearing to do an official act, and thereby committed an offence punishable under section 161 (On section 161) of the Indian Penal Code, and within the cognizance of this Court.
4. That you, on or about the day of ________ , at _______, did (or omitted to do, as the case may be) , such conduct being contrary to the provisions of Act , section ______, and known by you to be prejudicial to , and thereby committed an offence punishable under section 166 (On section 166) of the Indian Penal Code, and within the cognizance of this Court.
5. That you, on or about the day of _________, at _____, in the course of the trial of before, stated in evidence that " ___________" which statement you either knew or believed or be false, or did not believe to be true, and thereby committed an offence punishable under section 193 (On section 193) of the Indian Penal Code, and within the cognizance of this Court.
6. That you, on or about the day of , at?homicide not amounting to murder, causing the death of?offence punishable under section 304 (On section 304) of the Indian Penal Code, and within the cognizance of this Court.
7. That you, on or about the day of _______, at ______, abetted the commission of suicide by A.B., a person in a state of intoxication, and thereby committed an offence punishable under section 306 (On section 306) of the Indian Penal Code, and within the cognizance of this Court.
8. That you, on or about the day of ________, at ________, voluntarily caused grievous hurt to , and thereby committed an offence punishable under section 325 (On section 325) of the Indian Penal Code, and within the cognizance of this Court.
9. That you, on or about the day of __________, at _______, robbed (state the name), and thereby committed an offence punishable under section 392 (On section 392) of the Indian Penal Code, and within the cognizance of this Court.
10. That you, on or about the day of _______, at ________, committed dacoity, an offence punishable under section 395 (On section 395) of the Indian Penal Code, and within the cognizance of this Court.

• CHARGES OF MORE THAN ONE HAED:

1. I, ___________ (name and office of Magistrate, etc.), hereby charge you ____________ (name of accused person) as follows:-

First:- That you, on or about the day of ________, at _______, knowing a coin to be counterfeit, delivered the same to another person, by name, A.B., as genuine, and thereby committed an offence punishable under section 241 (On section 241) of the Indian Penal Code, and within the cognizance of the Court of Session.

Secondly:- That you, on or about the day of ________, at _______, knowing a coin to be counterfeit attempted to induce another person, by name, A.B., to receive it as genuine, and thereby committed an offence punishable under section 241 of the Indian Penal Code, and within the cognizance of the Court of Session.

And I hereby direct that you be tried by the said Court on the said charge. (Signature and seal of the Magistrate) [To be substituted for (b)];-

       2. First - That you, on or about the day of , at , committed murder by causing the death of , and thereby committed an offence punishable under section 302 (On                     sections 302 and 304) of the Indian Penal Code, and within the cognizance of the Court of Session.

Secondly- That you, on or about the day of , at , by causing the death of , committed culpable homicide not amounting to murder, and thereby committed an offence punishable under section 304 of the Indian Penal Code, and within the cognizance of the Court of Session.

3. First- That you, on or about the day of , at , committed theft, and thereby committed an offence punishable under section 379 (On sections 379 and 382) of the Indian Penal Code, and within the cognizance of the Court of Session.

Secondly- That you, on or about the day of , at , committed theft, having made preparation for causing death to a person in order to the committing of such theft and thereby committed an offence punishable under section 382 of the Indian Penal Code, and within the cognizance of the Court of Session.

Thirdly- That you, on or about the day of , at , committed theft, having made preparation for causing restraint to a person in order to the effecting of your escape after the committing of such theft, and thereby committed an offence punishable under section 382 of the Indian Penal Code, and within the cognizance of the Court of Session.

Fourthly- That you, on or about the day of , at , committed theft, having made preparation for causing fear of hurt to a person in order to the retaining of property taken by such theft and thereby committed an offence punishable under section 382 of the Indian Penal Code, and within the cognizance of the Court of Session.

4. That you, on or about the day of into, before , stated in evidence that day of __________ , at " _________, at ________, in the course of the inquiry ", and that you, on or about the, in the course of the trial of?one of which statements you either knew or believed to be false, or did not believe to be true, and thereby committed an offence punishable under section 193 (Alternative change on section 193) of the Indian Penal Code, and within the cognizance of the Court of Session.

(In cases tried by Magistrate substitute "within my cognizance", for "within the cognizance of the Court of Session").

• CHARGES FOR THEFT AFTER PREVIOUS CONVICTION?

I, ____________ (name and office of Magistrate, etc.), hereby charge you _________ (name of accused person) as follows:-

That you, on or about the day of ______, at _________, committed theft, and thereby committed an offence punishable under section 379 of the Indian Penal Code, and within the cognizance of the Court of Session (or Magistrate, as the case may be).

And you, the said (name of accused), stand further charged that you, before the committing of the said offence, that is to say, on the day of had been convicted by the (state Court by which conviction was had) at of an offence punishable under Chapter XVII of the Indian Penal Code with imprisonment for a term of three years, that is to say, the offence of house-breaking by night (describe the offence in the words used in the section under which the accused was convicted), which conviction is still in full force and effect, and that you are thereby liable to enhanced punishment under section 75 of the Indian Penal Code.

And I hereby direct that you be tried, etc.