456. Written application to be submitted for committing cases to Sessions. [§ 12, Act V, 1861].
- In cases in which an accused person is sent up with several previous convictions under Chapters XII and XVII of the Indian Penal Code, the Court officer should, if the lower Court is incompetent to inflict adequate punishment, submit a written application to the Court, requesting the Magistrate to commit the case to the Sessions.
