(4)any offence triable exclusively by the Court of.Session.Note. The offences specified in the above paragraph are : -Section 147 - rioting;" 148 - rioting armed with a deadly weapon;" 152 - assaulting or obstructing or using criminal force to a public servant, when suppressing riot or threatening or attempting to do so;" 222 - intentional omission to apprehend on the part of a public servant, or intentionally aiding or suffering to escape any person lawfully committed to custody;" 223 - escape negligently suffered by a public servant;" 224 - resistance or obstruction to lawful apprehension or escape or attempt to escape from lawful custody;" 304-A - causing death by a rash or negligent act;" 309 - attempt to commit suicide ;" 325 - voluntarily causing grievous hurt; and" 326 - voluntarily causing grievous hurt by dangerous weapons or means.
