Section 265K in The Code of Criminal Procedure, 1989 (1933 A. D.)
265K. Savings.
- The provisions of this chapter shall have effect notwithstanding anything inconsistent therewith contained in any other provisions of this Code and nothing in such other provisions shall be construed to constrain the meaning of any other provisions of this chapter.Explanation :- For the purpose of this chapter, the expression "public prosecutor" has the meaning assigned to it under clause (a) of section 4."][Chapter XXIII] [Chapter XXIII containing sections 266 to 336 inclusive substituted by Act IX of 2007, Section 47.] Trial before a Court of Session
