Section 259 in The Code of Criminal Procedure, 1973
259. Power of Court to convert summons-cases into warrant-cases.
- When in the course of the trial of a summons-case relating to an offence punishable with imprisonment for a term exceeding six months, it appears to the Magistrate that in the interests of justice, the offence should be tried in accordance with the procedure for the trial of warrant-cases, such Magistrate may proceed to rehear the case in the manner provided by this Code for the trial of warrant-cases and may recall any witness who may have been examined.
