Section 219(1) in Criminal Courts - Rules and Orders
(1)Clauses (a) to (k) of Section 320 of the Code exempt certain persons from liability to serve as jurors or assessors, and under clause (1) the Provincial Government has exempted certain other persons from such liability. It is not, therefore, open to the Sessions Judge or the Deputy Commissioner to exclude arbitrarily from the list any person who is liable and qualified to serve as a juror or assessor and who is not likely to be successfully objected to under clauses (b) to (h) of Section 278 of the Code.
