Section 2 in The Code of Criminal Procedure (Rajasthan Amendment) Act, 1991
2. Amendment of section 357, Central Act 2 of 1974
- In section 357 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974),-(i)in sub-section (1), between the expression "the court may", and the expression "when passing judgment", the expression "and where the person against whom an offence is committed belongs to a schedule caste or a scheduled tribe but the accused person does not so belong, the court shall", shall be inserted; and(ii)in sub-section (3), between the expression "the court may," and the expression "when passing judgment", the expression "and where the person against whom an offence is committed belong to a scheduled caste or a scheduled tribe but the accused person does not so belong, the court shall," shall be inserted.
