Section 179 in The Code of Criminal Procedure, 1989 (1933 A. D.)
179. Accused triable in district where act is done or where consequence ensues.
- When a person is accused of the commission of any offence by reason of anything which has been done, and of any consequence which has ensued, such offence may be inquired into or tried by a Court within the local limits of whose jurisdiction any such thing has been done, or any such consequence has ensued.Illustrations.(a)A is wounded within the local limits of the jurisdiction of Court X, and dies within the local limits of the jurisdiction of Court. The offence of the culpable homicide of A may be inquired into or tried either by X or Z.(b)A is wounded within the local limits of the jurisdiction of Court X and is, during ten days within the local limits of the jurisdiction of Court Y, and during ten days more within the local limits of the jurisdiction of Court Z, unable in the limits of the jurisdiction of either Court Y or Court Z, to follow his ordinary pursuits. The offence of causing grievous hurt to A may be inquired into or tried by X, Y or Z.(c)A is put in fear of injury within the local limits of the jurisdiction of Court X, and is thereby induced, within the local limits of the jurisdiction of Court Y, to deliver property to the reason who put him in fear. The offence of extortion committed on A may be inquired into or tried either by X or Y.(d)A is wounded in the [State of Surashtra] [Substituted by A. L. O. 200 'State of Barodo'.] and dies of his wounds in Srinagar. The Offence of causing A's death may be inquired into and tried in Srinagar.
