Section 306(5) in The Code of Criminal Procedure, 1973
(5)Where a person has accepted a tender of pardon made under sub-section (1) and has been examined under sub-section (4), the Magistrate taking cognizance of the offence shall, without making any further inquiry in the case, -(a)commit it for trial -(i)to the Court of Session if the offence is triable exclusively by that Court or if the Magistrate taking cognizance is the Chief Judicial Magistrate;(ii)to a Court of Special Judge appointed under the Criminal Law Amendment Act, 1952 (46 of 1952), if the offence is triable exclusively by that Court;(b)in any other case, make over the case to the Chief Judicial Magistrate who shall try the case himself.
