Section 86 in Criminal Rules of Practice and Circular Orders, 1990
86. Only cases exclusively triable by the Court of Session shall be committed to Sessions:
- No case which can be tried and adequately dealt with by a Magistrate shall be committed to Sessions. If after hearing the evidence, the Magistrate is of the opinion that the accused is guilty and should receive punishment different in kind from or more severe than that which he is empowered to inflict, he shall submit the proceedings and forward the case to the Chief Judicial Magistrate, but not commit the case to the Sessions straightaway.Cases triable by Court Martial
