Section 3(4)(a) in The Code of Criminal Procedure, 1973

[Cites 0, Cited by 8] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(a) in The Code of Criminal Procedure, 1973

(a)which involve the appreciation or sifting of evidence or the formulation of any decision which exposes any person to any punishment or penalty or detention in custody pending investigation, inquiry or trial or would have the effect of sending him for trial before any Court, they shall, subject to the provisions of this Code, be exercisable by a Judicial Magistrate; or

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Union of India - Subsection

Section 3(4)(a) in The Code of Criminal Procedure, 1973