Section 348 in The Code of Criminal Procedure, 1989 (1933 A. D.)
348. Trial of persons previously convicted of offences against coinage, stamp-law or property.
(1)Whoever, having been convicted of an offence punishable under Chapter XII or Chapter XVII of the Ranbir Penal-Code with imprisonment for a term of three years or upwards, is again accused of any offence punishable under either if those Chapters with imprisonment for a term of three years or upwards, shall, if the Magistrate before whom the case is pending is satisfied that there are sufficient grounds for committing the accused be committed to the Court of Session or High Court, as the case may be, unless the Magistrate is competent to try the case and is of opinion that he can himself pass an adequate sentence if the accused is convicted[xxxx] [Proviso to sub-section (1) and the words in sub-section (2) omitted by Act XXXVII of 1978, Section 50.].(2)When any person is committed to the Court of Session or High Court under sub-section (1), any other person accused jointly with him in the same inquiry or trial shall be similarly committed [ ] [Proviso to sub-section (1) and the words in sub-section (2) omitted by Act XXXVII of 1978, Section 50.]
