Section 265(1) in Criminal Rules of Practice and Circular Orders, 1990
(1)Noticeable variations :(a)In the number of Magistrates and Special Magistrates who exercised criminal powers ;(b)in the figures returned in the annual statements No. II, Parts I and III ;(c)in the institutions, disposals and average duration of cases in the Court of Sessions Judge, Magistrates, including Special Magistrates.
