Criminal Procedure Code, 1973, CrPc

The Code of Criminal Procedure, 1973 (CrPc)




   

CrPc Section 1 - 100 |CrPc 101 to 186 | CrPc Section 187 to Section 285 | CrPc Section 286 to Section 385 | CrPc Section 386 to Section 483 | Section 484, Schedules & Forms

CONTENTS

Sections

Particulars

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.
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 and for offences relating to documents given in evidence.
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.
198A. Prosecution of offences under section 498A of the Indian Penal Code.
199. Prosecution for defamation.
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.
204. Issue of processed.
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 same offence.
211. Contents of charge.
212. Particulars as to time, place and person.
213. When manner of committing offence must be stated.
214. Words in charge taken in sense of law under which offence is punishable.
215. Effect of errors.
216. Court may alter charge.
217. Recall of witnesses when charge altered.
218. Separate charges for distinct offences.
219. Three offences of same kind within year may be charged together.
220. Trial for more than one offence.
221. Where it is doubtful what offence has been committed.
222. When offence proved included in offence charged.
223. What persons may be charged jointly.
224. Withdrawal of remaining charges on conviction on one of several charges.
225. Trial to be conducted by Public Prosecutor.
226. Opening case for prosecution.
227. Discharge.
228. Framing of charge.
229. Conviction on plea of guilty.
230. Date for prosecution evidence.
231. Evidence for prosecution.
232. Acquittal.
233. Entering upon defence.
234. Arguments.
235. Judgment of acquittal or conviction.
236. Previous conviction.
237. Procedure in cases instituted under section 199 (2).
238. Compliance with section 207.
239. When accused shall be discharged.
240. Framing of charge.
241. Conviction on plea of guilty.
242. Evidence for prosecution.
243. Evidence for defence.
244. Evidence for prosecution.
245. When accused shall be discharged.
246. Procedure where accused is not discharged
247. Evidence for defence.
248. Acquittal or conviction.
249. Absence of complainant.
250. Compensation for aceusation without reasonabie cause.
251. Substance of accusation to be stated.
252. Conviction on plea of guilty.
253. Conviction on plea of guilty in absence of accused in petty cases.
254. Procedure when not convicted.
255. Acquittal or Conviction.
256. Non-appearance or death of complainant.
257. Withdrawal of complaint.
258. Power to stop proceedings in certain cases.
259. Power of court to convert summons-cases into warrant cases.
260. Power to try summarily.
261. Summary trial by Magistrate of the second class.
262. Procedure for summary trials.
263. Record in summary trials.
264. Judgment in cases tried summarily.
265. Language of record and judgment.
266. Definitions.
267. Power to require attendance of prisoners.
268. Power of State Government to exclude certain persons from operation of section 267.
269. Officer in charge of prison to abstain from carrying out order in certain contingencies.
270. Prisoner to he brought to court in custody.
271. Power to issue commission for examination of witness in prison.
272. Language of Courts.
273. Evidence to be taken in presence of accused.
274. Record in summons cases and inquiries.
275. Record in warrant cases.
276. Record in trial before Court of Session.
277. Language of record of evidence.
278. Procedure in regard to such evidence when completed.
279. Interpretation of evidence to accused or his pleader.
280. Remarks respecting demeanour of witness.
281. Record of examination of accused.
282. Interpreter to be bound to interpret truthfully.
283. Record in High Court.
284. When attendance of witness may be dispensed with and commission issued.
285. Commission to whom to be issued.

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