Section 2(w) in The Code of Criminal Procedure, 1973
(w)"summons-case" means a case relating to an offence, and not being a warrant-case;(wa)["victim" means a person who has suffered any loss or injury caused by reason of the act or omission for which the accused person has been charged and the expression "victim" includes his or her guardian or legal heir;] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008, Section 2.](x)"warrant-case" means a case relating to an offence punishable with death, imprisonment for life or imprisonment for a term exceeding two years;
