Section 283(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)The Magistrate may, after giving the accused a reasonable opportunity of being heard, for reasons to be recorded in writing, try in a summary way all or any of the offences not punishable with death or imprisonment for life or imprisonment for a term exceeding three years:Provided that no appeal shall lie against the decision of a Magistrate to try a case in a summary way under this sub-section.
