Section 9 in The U.P. Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979
9.
Notwithstanding anything contained in any other law for the time being in force. -(1)the trial of an accused for-(a)an offence punishable under-(i)The [Motor Vehicles Act, 1939] [Now see Motor Vehicles Act, 1988.]; or(ii)The Public Gambling Act, 1867, not being an offence punishable under Section 3 of that Act or an offence in respect of wagering punishable under Section 13 of that Act; or(iii)Section 34 of the Police Act, 1861; or(iv)Section 160 of the Indian Penal Code, 1860; or(b)any other offence punishable with fine only, or(2)a proceeding under Section 107 or Section 109 of the Code of Criminal Procedure, 1973, pending before a Magistrate on the date of commencement of this Act from before [December 31, 2016] [Substituted 'December 31, 2015' by U.P. Act 21 of 2019.] shall abate.
