Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 177 in The Code of Criminal Procedure, 1989 (1933 A. D.) 177. Ordinary place of inquiry and trial. - Every offence shall ordinarily be inquired into and tried by a Court within the local limits of whose jurisdiction it was committed.
