Section 2 in Criminal Rules of Practice and Circular Orders, 1990
2. Definitions:
- In these Rules, unless the context otherwise requires -(a)'Code' means the Code of Criminal Procedure, 1973 ;(b)'Government' means the Government of Andhra Pradesh ;(c)'High Court' means the High Court of Andhra Pradesh ;(d)'Sessions Judge' includes the Metropolitan Sessions Judge, "Chief Judicial Magistrate" includes the Chief Metropolitan Magistrate, (d) 'Sessions Judge' includes the Metropolitan Sessions Judge, "Chief Judicial Magistrate" includes the Chief Metropolitan Magistrate, "Magistrate" includes the Metropolitan Magistrate, and "Special Magistrate" includes Special Metropolitan Magistrate.
