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State of Jammu-Kashmir - Section

Section 29 in The Code of Criminal Procedure, 1989 (1933 A. D.)

29. [ Offences under other laws. [Section 29 substituted by Act XL of 1956.]

- Subject to the other provisions of this Code any offence under any other law shall, when any court is mentioned in this behalf in such law, be tried by such court:Provided that if the Court so mentioned is a Court specified in column (1) of the Table below, such offence shall be tried by the Court of the Judicial Magistrate specified against it in column (2) thereof.
  Name of Court specified in the law Court by which triable
  1 2
1. Chief Presidency Magistrate  
2. Presidency Magistrate Chief Judicial Magistrate
3. District Magistrate  
4. Magistrate of the first class Judicial Magistrate of the first class
5. Sub-Divisional Magistrate  
6. Magistrate of the second class Judicial Magistrate of the second class.
7. Magistrate of the third class  
8. Magistrate (except where it occurs in any expressionmentioned above) Judicial Magistrate
(2)When no Court is so mentioned, it may be tried by the High Court or subject as aforesaid by any Court constituted under this Code by which such offence is shown to be triable in the sixth column of the Second Schedule under the heading offences against the laws.]