Section 254 in The Code of Criminal Procedure, 1989 (1933 A. D.)
254. Charge to be framed when offence appears proved.
- If, when such evidence and examination have been taken and made, or at any previous stage of the case, the Magistrate is of opinion that there is ground for presuming that the accused has committed an offence triable under this Chapter, which such Magistrate is competent to try, and which, in his opinion, could be adequately punished by him, he shall frame in writing a charge against the accused.
