(4)any offence triable exclusively by the Court of Session.Note - The offences specified in the above paragraph are :-Section 147 - rioting;Section 148 - rioting armed with a deadly weapon;Section 152 - assaulting or obstructing or using criminal force to a public servant, when suppressing riot or threatening or attempting to do so;Section 222 - intentional omission to apprehend on the part of a public servant, or intentionally aiding or suffering to escape any person lawfully committed to custody;Section 223 - escape negligently suffered by a public servant;Section 224 - resistance or obstruction to lawful apprehension or escape or attempt to escape from lawful custody;Section 304-A - causing death by a rash or negligence act;Section 309 - attempt to commit suicide;Section 325 - voluntarily causing grievous hurt; andSection 326 - voluntarily causing grievous hurt by dangerous weapons or means.
