Section 342(v) in Criminal Courts - Rules and Orders
(v)For the purposes of this concession the term "soldier" used in clause (i) includes British Regimental and India Unattached List, Warrant Officers, Non-Commissioned Officers and privates, army reservists called up for training or called out for service, Warrant officers of the Indian Medical Department, all Viceroy's Commissioned Officers, Indian Regimental Warrant Officers, Non-Commissioned Officers and privates when at duty, and regimental reservists called up for training or called out for service. It does not include Viceroy's Commissioned Officers, Indian Regimental Warrant Officers, Non-Commissioned Officers and privates when on leave, enrolled non-combatants or any other classes not mentioned above.
