Section 2 in Uttar Pradesh Dacoity Affected Areas Act, 1983
2. Definitions
In this Act,--(a)"dacoity affected area" means an area declared as such under Section 3;(b)"scheduled offence" in relation to a dacoity affected area means an offence, specified in the schedule to this Act, being an offence committed by a scheduled offender;(c)"scheduled offender" means a person who commits or has committed or is accused of committing or attempt to commit dacoity or robbery as such or being so connected with scheduled offence as to form part of the same transaction, whether such offence has occurred at the same time and place or at different times and places;(d)"Sessions Judge", in relation to a dacoity affected area, means--(i)where such area consists of a district or part thereof, the Sessions Judge exercising jurisdiction in such district or part, as the case may be;(ii)where such area consists of two or more districts or parts thereof, such Sessions Judge, as may be specified by the High Court, in this behalf for exercising jurisdiction in that area;(e)"Special Court" means a court constituted under Section 5;(f)"Special Judge" means a Judge appointed under sub-section (2) of Section 5 to preside over a Special Court;(g)words and expressions, used, but not defined in this Act and defined in the Code of Criminal Procedure, 1973, shall have the meanings assigned to them in that Code.
