Section 260(1)(ii) in The Code of Criminal Procedure, 1973
(ii)theft, under Section 379, Section 380 or Section 381 of the Indian Penal Code (45 of 1860), where the value of the property stolen does not exceed [two thousand rupees] [Substituted by Act 25 of 2005, Section 23, for "two hundred rupees" (w.e.f. 23-6-2006).];