Section 2(c) in Petty Offence Trial (Trial by Special Judicial Magistrates) Rules, 1996
(c)Petty Offence - (1) Petty Offence mean the offence listed in the following provisions :(i)Section 320 Cr.P.C. Table I & II excluding offence under Sections 324, 325, 335, 344, 357, 379, 381, 406, 407, 408, 411, 414, 418, 419, 420, 429, 430, 451 and 494 IPC.(ii)Sections 160, 279, 294 and 336 of the Indian Penal Code.(iii)all the offences under any Act which are punishable up to two years imprisonment.(vi)The Chief Justice may from time to time assign any other type of cases to be decided by the Special Judicial Magistrates.
