Section 180 in The Code of Criminal Procedure, 1973
180. Place of trial where act is an offence by reason of relation to other offence.
- When an act is an offence by reason of its relation to any other act which is also an offence or which would be an offence if the doer were capable of committing an offence, the first-mentioned offence may be inquired into or tried by a Court within whose local jurisdiction either act was done.
