Section 259AA(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)The trial of offences under [section 376, section 376A, section 376B, section 376C, section 376D, section 376DA, Section 376DB and section 376E] shall commence within one week from the date of the presentation of the police report under section 173 of this Code and shall as far as possible be completed within a period of six months. The proceedings of the Court shall preferably be held on day to day basis:Provided that a report on the status of the trail shall be sent by the Trail Court to the High Court after every after every three months with reasons of non-conclusion of trial.
