Section 28 in The Code of Criminal Procedure, 1989 (1933 A. D.)
28. Offences under Ranbir Penal Code.
- Subject to the other provisions of this Code any offence under the Ranbir Penal Code may be tried-(a)by the High Court ; or(b)by the Court of Session, or(c)by any other Court by which such offence is shown in the eighth column of the Second Schedule to the triable.IllustrationA is committed to the Sessions Court on a charge of culpable homicide. He may be convicted of volunatarily causing hurt and offence triable by a Magistrate.
