Section 193 in The Code of Criminal Procedure, 1989 (1933 A. D.)
193. Cognizance of offences by Courts of Session.
(1)Except as otherwise expressly provided by this Code or by any other law for the time being in force, no Court of Session shall taken cognizance of any offence as a Court of original jurisdiction unless the accused has been committed to it by a Magistrate duly empowered in that behalf.(2)Additional Sessions Judges and Assistant Sessions Judges shall try such cases only as [the High Court] [Substituted by Act XL of 1966.] by general or special order may direct: them to try, or, as the Sessions Judges of the division, by general or special order, may make over to them for trial.
