Section 34 in The Code of Criminal Procedure, 1989 (1933 A. D.)
34. [ Higher powers of Chief Judicial Magistrate. [Section 34 substituted by Act XXXVII of 1978, Section 7.]
- Notwithstanding anything contained in section 32, the Court of Chief Judicial Magistrate or where there is no Chief Judicial Magistrate the Additional District Magistrate may pass any sentence of death or of imprisonment for life or imprisonment for a term exceeding seven years.]
