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
386.	Powers of the Appellate Court.
387.	Judgments of subordinate Appellate Court.
388.	Order of high Court on appeal to be certified to lower court.
389.	Suspension of sentence pending the appeal; release of appellant on bail.
390.	Arrest of accused in appeal from acquittal.
391.	Appellate Court may take further evidence or direct it to be taken.
392.	Procedure where Judges of court of appeal are equally divided.
393.	Finality of judgments and orders on appeal.
394.	Abatement of appeals.
395.	Reference to High Court.
396.	Disposal of case according to decision of High Court.
397.	Calling for records to exercise powers of revision.
398.	Power to order inquiry.
399.	Sessions Judge’s powers of revision.
400.	Power of Additional Sessions Judge.
401.	High Court's powers of revision.
402.	Power of High Court to withdraw or transfer revision cases.
403.	Option of court to hear parties.
404.	Statement by Metropolitan Magistrate of grounds of his decision to be considered by High Court.
405.	High Court's order to be certified to lower court.
406.	Power of Supreme Court to transfer cases and appeals.
407.	Power of High Court to transfer cases and appeals.
408.	Power of Sessions Judge to transfer cases and appeals.
409.	Withdrawal of cases and appeals by Sessions Judges.
410.	Withdrawal of cases by Judicial Magistrates.
411.	Making over or withdrawal of cases by Executive Magistrates.
412.	Reasons to be recorded.
413.	Execution of order passed under section 368.
414.	Execution of sentence of death passed by High Court.
415.	Postponement of execution of sentence of death in case of appeal to Supreme Court.
416.	Postponement of capital sentence on pregnant woman.
417.	Power to appoint place of imprisonment.
418.	Execution of sentence of imprisonment.
419.	Direction of warrant for execution.
420.	Warrant with whom to be lodged.
421.	Warrant for levy of fine.
422.	Effect of such warrant.
423.	Warrant for levy of fine issued by a court in any territory to which this Code does not extend.
424.	Suspension of execution of sentence of imprisonments.
425.	Who may issue warrant.
426.	Sentence on escaped convict when to take effect.
427.	Sentence on offender already sentenced for another offence.
428.	Period of detention undergone by the accused to be set off against the sentence of imprisonment.
429.	Saving.
430.	Return of warrant on execution of sentence.
431.	Money ordered to be paid recoverable as a fine.
432.	Power to suspend or remit sentences.
433.	Power to commute sentence.
433A.	Restriction on powers of remission or commutation in certain cases.
434.	Concurrent power of Central Government in case of death sentences.
435.	State Government to act after consultation with Central Government in certain cases.
436.	In what cases bail to be taken.
437.	When bail may be taken in case of non-bailable offence.
438.	Direction for grant of bail to person apprehending arrest.
439.	Special powers of High Court or Court of Session regarding bail.
440.	Amount of bond and reduction thereof.
441.	Bond of accused and sureties.
442.	Discharge from custody.
443.	Power to order sufficient bail when that first taken is insufficient.
444.	Discharge of sureties.
445.	Deposit instead of recognizance.
446.	Procedure when bond has been forfeited.
446A.	Cancellation of bond and bail bond.
447.	Procedure in case of insolvency or death of surety or when a bond is forfeited.
448.	Bond required from minor.
449.	Appeal from orders under section 446.
450.	Power to direct levy of amount due on certain recognizances.
451.	Order for custody and disposal of property pending trial in certain cases.
452.	Order for disposal of property at conclusion of trial.
453.	Payment to innocent purchaser of money found on accused.
454.	Appeal against orders under section 452 or section 453.
455.	Destruction of libelous and other matter.
456.	Power to restore possession of immovable property.
457.	Procedure by police upon seizure of property.
458.	Procedure when no claimant appears within six months.
459.	Power to sell perishable property.
460.	Irregularities, which do not vitiate proceedings.
461.	Irregularities, which vitiate proceedings
462.	Proceedings in wrong place.
463.	Non-compliance with provisions of section 164 or section 281.
464.	Effect of omission to frame, or absence of, or error in, charge.
465.	Finding or sentence when reversible by reason of error, omission or irregularity.
466.	Defect or error not to make attachment unlawful.
467.	Definitions.
468.	Bar to taking cognizance after lapse of the period of limitation.
469.	Commencement of the period of limitations.
470.	Exclusion of time in certain cases.
471.	Exclusion of date on which court is closed.
472.	Continuing offence.
473.	Extension of period of limitation in certain cases.
474.	Trials before High Court.
475.	Delivery to commanding officers of persons liable to be tried by Court-martial.
476.	Forms.
477.	Power of High Court to make rules.
478.	Power to alter functions allocated to Executive Magistrates in certain cases.
479.	Cases in which Judge or Magistrate is personally interested.
480.	Practising pleader not to sit as Magistrate in certain courts.
481.	Public servant concerned in sale not to purchase or bid for property.
482.	Saving of inherent power of High Court.
483.	Duty of High Court to exercise continuous superintendence over courts of Judicial Magistrates.

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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