9A. [ Liability to criminal prosecution not affected. [Section 9A was inserted by the Bombay Village Police Act (Amendment) Act, 1876 (Bombay I of 1876), section 3.]
- Nothing in the last preceding section shall affect the liability of any Police-patel or other member of a village establishment to a criminal prosecution for any offence with which he may be charged.Power to suspend during trial. - [The Magistrate of the District] may suspend any person subjected to any such prosecution pending the inquiry and trial].
