Section 2(1) in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997
(1)In these Rules, unless context otherwise requires.-(a)'Code' shall mean the Code of Criminal Procedure, 1973;(b)'Offences' shall have the same meaning as defined in the Code;(c)'Petty Offences' means-(i)The offences mentioned in section 320 of the Code excluding offences under sections 324, 325, 335, 344, 357, 379, 381, 406, 407, 408, 411, 414, 418, 419, 420, 429, 430, 451 and 494 of the Indian Penal Code.(ii)All other offences under any Act which are punishable up to two years' imprisonment and/or with fine only.(iii)Offences relating to such other cases which may, from time to time, be assigned by the Chief Judicial Magistrate to the Special Judicial Magistrate for trial.
