Section 196(1)(a) in The Code of Criminal Procedure, 1973
(a)any offence punishable under Chapter VI or under section 153-A, [section 295-A or sub-section (1) of section 505] [Substituted by Act 63 of 1980, Section 3, for "Section 153-B, Section 295-A or Section 505" (w.e.f. 23.9.1980).] of the Indian Penal Code (45 of 1860), or