Section 214 in Bharatiya Nagarik Suraksha Sanhita, 2023
214. Additional Sessions Judges to try cases made over to them.
An Additional Sessions Judge shall try such cases as the Sessions Judge of the division may, by general or special order, make over to him for trial or as the High Court may, by special order, direct him to try.[Similar to Section 194 from Old CrPC-Also Refer]
