Offences specified in Section 260 of the Code may be tried summarily by a District Magistrate or a Magistrate of the first class empowered in that behalf of by a bench of Magistrates invested with the powers of a Magistrate of the first class and specially empowered in this behalf by the Provincial Government. Certain offences specified in Section 261 of the Code may be tried summarily by any bench of Magistrates invested with the powers of a Magistrate of the second or third class specially empowered in this behalf; subject to the exceptions specified in Rule 137 below, it is desirable to try by summary procedure as far as possible all Petty cases that can be so tried.Note 1. - A summary trial is summary only in respect of the record of the proceedings and not in respect of the proceedings themselves which should be as complete and carefully conducted as if they were recorded at length.Note 2. - It is illegal to make use of the summary procedure in cases of bad livelihood or other proceedings not being trials of any of the offences mentioned in Section 260 or 261 of the Code.
