224. Under sub-section (1) of Section 269 of the Code, the State Government have directed that the trial of offences specified below alleged to have been committed within the Nagpur, Wardha, Jabalpur, Hoshangabad (excepting Narsimhapur sub-division). Nimar, Amravati, Yeotmal, Akola and Buldana revenue districts, when held before the Courts of Sessions shall be by jury:-
(a)all offences punishable with imprisonment for life or with imprisonment extending to a term of ten years or upwards but not punishable with death, and(b)all abetments of, and attempts to, commit any such offence :Provided that all offences of Criminal conspiracy directed against the State or servants of the State under Chapter V-A and all offences under Chapter VI or Chapter VII of the Indian Penal Code including abetments of and attempts to commit any such offence shall not be by jury:Provided further that the trial of offences under Sections 304, 306, 307, 376, 377, 392, 394, 395, 399 and 400 of the Indian Penal Code including abetments and attempts to commit any such offence shall not be by jury.Note. - With regard to the volume and/or complexity of the evidence in the case and if the Sessions Judge considers that the case is not likely to be concluded within two weeks from its commencement or that it would involve consideration of evidence of a highly technical nature, he should immediately move the High Court for its being allowed to be tried by a Judge without a jury.
