Section 340(1) in Criminal Courts - Rules and Orders
(1)When a person subject to the Army Act commits an offence under conditions precluding trial by Court-martial, his Commanding Officer will at once inform the police and the nearest Magistrate and under the orders of the Brigade Commander the offender will be handed over to the civil power for trial. After a person, subject to the Army Act, accused of an offence such as is referred to in the proviso to the Army Act, Section 41, has been handed over to the civil power for trial the competent authority may instruct the Advocate-General to apply to the High Court for the committal or transfer of the case to the High Court under the Code of Criminal Procedure, 1898, Section 526-A.
