Section 323 in The Code of Criminal Procedure, 1973
323. Procedure when, after commencement of inquiry or trial, Magistrate finds case should be committed.
- If, in any inquiry into an offence or a trial before a Magistrate, it appears to him at any stage of the proceedings before signing judgment that the case is one which ought to be tried by the Court of Session, he shall commit it to that Court under the provisions hereinbefore contained [and thereupon the provisions of Chapter XVIII shall apply to the commitment so made] [Inserted by Act 45 of 1978, Section 26 (w.e.f. 18-12-1978).].
