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
286.	Execution of commissions.
287.	Parties may examine witnesses.
288.	Return of commissions.
289.	Adjournment of proceeding.
290.	Execution of foreign Commissions.
291.	Deposition of medical witness.
292.	Evidence of officers of the Mint.
293.	Reports of certain Government scientific experts.
294.	No formal proof of certain documents.
295.	Affidavit in proof of conduct of public servants.
296.	Evidence of formal character on affidavit.
297.	Authorities before whom affidavits may be sworn.
298.	Previous conviction of acquittal how proved.
299.	Record of evidence in absence of accused.
300.	Person once convicted or acquitted not to be tried for same offence.
301.	Appearance by public prosecutors.
302.	Permission to conduct prosecution.
303.	Right of person against whom proceedings are instituted to be defended.
304.	Legal aid to accused at State expense in certain cases.
305.	Procedure when corporation or registered society is an accused.
306.	Tender of pardon to accomplice.
307.	Power to direct tender of pardon.
308.	Trial of person not complying with conditions of pardon.
309.	Power to postpone or adjourn proceedings.
310.	Local inspections.
311.	Power to summon material witness, or examine person present.
312.	Expenses of complainants and witnesses.
313.	Power to examine the accused.
314.	Oral arguments and memorandum of arguments.
315.	Accused person to be competent witness.
316.	No influence to be used to induce disclosure.
317.	Provision for inquiries and trial being held in the absence of accused in certain cases.
318.	Procedure where accused does not understand proceedings.
319.	Power to proceed against other persons appearing to be guilty of offence.
320.	Compounding of offences.
321.	Withdrawal from prosecution.
322.	Procedure in cases, which Magistrate cannot dispose of.
323.	Procedure when, after commencement of inquiry or trial, Magistrate finds case should be committed.
324.	Trial of persons previously convicted of offences against coinage, stamp law or property.
325.	Procedure when Magistrate cannot pass sentence sufficiently severe.
326.	Conviction or commitment on evidence partly recorded by one Magistrate and partly by another.
327.	Court to be open.
328.	Procedure in case of accused being lunatic.
329.	Procedure in case of person of unsound mind tried before court.
330.	Release of lunatic pending investigation or trial.
331.	Resumption of inquiry or trial.
332.	Procedure on accused appearing before Magistrate or court.
333.	When accused appears to have been of sound mind.
334.	Judgment of acquittal on ground of unsoundness of mind.
335.	Person acquitted on such ground to be detained in safe custody.
336.	Power of State Government to empower officer in charge to discharge.
337.	Procedure Where lunatic prisoner is reported capable of making his defence.
338.	Procedure where lunatic detained is declared fit to be released.
339.	Delivery of lunatic to care or relative or friend.
340.	Procedure in cases mentioned in section 195.
341.	Appeal.
342.	Power to order court.
343.	Procedure of Magistrate taking cognizance.
344.	Summary procedure for trial for giving false evidence.
345.	Procedure in certain cases of contempt.
346.	Procedure where Court considers that case should not be dealt with under section 345.
347.	When Registrar or Sub-Registrar to be deemed a civil Court.
348.	Discharge of offender on submission of apology.
349.	Imprisonment or Committal of person refusing to answer or produce document.
350.	Summary procedure for punishment for non-attendance by a witness in obedience to summons.
351.	Appeals from convictions under section 344, 345, 349 and 350.
352.	Certain Judges and Magistrates not to try certain offences when committed before themselves.
353.	Judgment.
354.	Language and contents of judgment.
355.	Metropolitan Magistrate's Judgment.
356.	Order for notifying address of previously convicted offender.
357.	Order to pay compensation.
358.	Compensation to persons groundlessly arrested.
359.	Order to pay costs in non-cognizable cases
360.	Order to release on probation of good conduct or after admonition.
361.	Special reasons to be recorded in certain cases.
362.	Court not to alter judgment.
363.	Copy of judgment to be given to the accused and other persons.
364.	Judgment when to be translated.
365.	Court of Session to send copy of finding and sentence to District Magistrate.
366.	Sentence of death to be submitted by Court of Session for confirmation.
367.	Power to direct further inquiry to be made or additional evidence to be taken.
368.	Power of High Court to confirm sentence or annul conviction.
369.	Confirmation or new sentence to be signed by two Judges.
370.	Procedure in case of difference of opinion.
371.	Procedure in cases submitted to High Court for confirmation.
372.	No appeal to lie unless otherwise provided.
373.	Appeal from orders requiring security or refusal to accept or rejecting surety for keeping peace or good behaviour.
374.	Appeals from convictions.
375.	No appeal in certain cases when accused pleads guilty.
376.	No appeal in petty cases.
377.	Appeal by the State Government against sentence.
378.	Appeal in case of acquittal.
379.	Appeal against conviction by High Court in certain cases.
380.	Special right of appeal in certain cases.
381.	Appeal to Court of Session how heard.
382.	Petition of appeal.
383.	Procedure when appellant in jail.
384.	Summary dismissal of appeal.
385.	Procedure for hearing appeals not dismissed summarily.

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

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