137. The following cases should not be tried summarily:-
(a)cases which are prima facie likely in the event of a conviction to call for more severe punishment than can be awarded on summary trial, e.g., cases of cattle theft and cases against previously convicted offenders;(b)cases which are prima facie likely to be long and complicated;(c)cases arising out of disputed title; and(d)cases in which, for any particular reason, it is desirable that there should be a full record of the evidence for future reference, e.g., cases in which Government servants of any rank are concerned as accused persons.Note. - Summary procedure though strictly legal, in such cases, is not appropriate and should not be followed.
