Section 31 in The Chhattisgarh Gram Nyayalaya Rules, 2001
31. Person convicted or acquitted not to be tried again for the same offence.
- No Gram Nyayalaya shall try a person for an offence where he has already been tried by a Court of competent jurisdiction or by another Gram Nyayalaya and convicted or acquitted of that offence, while such conviction or acquittal remains in force.
