Section 2 in Petty Offence (Trial by Special Judicial Magistrates) Rules, 1997
2. Definitions.
- In these rules, unless context otherwise requires :-(a)Code shall mean the Code of Criminal Procedure, 1973.(b)Offences shall have the same meaning as assigned to it in the Code.(c)Petty Offence. - (I) Petty Offence means the Offence listed in the following provisions :-(i)Section 320, Cr.P.C. Table I and II excluding offence under Sections 324, 325, 335, 344, 357, 379, 381, 406, 407, 408, 411, 414, 418, 419, 420, 429, 430, 451 and 494, 494 IPC.(ii)Section 160, 279, 294 and 336 of Indian Penal Code.(iii)All the offences under any Act which are publishable upto two years imprisonment.II. The Chief Justice may from time to time assign any other type of cases to be decided by the Special Judicial Magistrates.(d)Definition, given in Section 2 of the Code shall hold good for these rules.
