Section 2(c) in Petty Offence (Trial by Special Judicial Magistrates) Rules, 1997
(c)Petty Offence. - (I) Petty Offence means the Offence listed in the following provisions :-(i)Section 320, Cr.P.C. Table I and II excluding offence under Sections 324, 325, 335, 344, 357, 379, 381, 406, 407, 408, 411, 414, 418, 419, 420, 429, 430, 451 and 494, 494 IPC.(ii)Section 160, 279, 294 and 336 of Indian Penal Code.(iii)All the offences under any Act which are publishable upto two years imprisonment.
