| [Act 5 of 1918] | [6th March, 1918] |
An Act to amend the law to provide for the Administration of Criminal Justice at Aden
(Received the assent of the Governor-General on the 6th March, 1918)
Whereas it is expedient to amend the law to provide for the Administration of Criminal Justice at Aden; It is hereby enacted as follows:-
1. Short title.-This Act may be called the Criminal Justice, Aden (Amendment) Act, 1918.
2. Insertion of new Section 22-A in Act 2 of 1864.-After Section 22 of Act 2 of 1864 (An Act to provide for the administration of Civil and Criminal Justice at Aden) (hereinafter referred to as the said Act), the following section shall be inserted, namely:-
"22-A. Power to appoint Additional Sessions Judge.-(1) The Governor of Bombay in Council may appoint any Assistant Resident to be an Additional Sessions Judge.
(2) Subject to the provisions of this Act, an Additional Sessions Judge shall exercise the same criminal jurisdiction as is conferred by this Act on the Resident, and the provisions of this Act regarding Criminal Procedure shall apply to him in the same way and to the same extent as they do to the Resident.
(3) An Additional Sessions Judge shall try only such cases and appeals as the Resident by general or special order may direct him to try.
(4) Nothing in Section 19 of this Act shall apply to cases tried by, or the proceedings of, an Assistant Resident when exercising the powers of a Court of Session."
3. Amendment of Section 31, Act 2 of 1864.-In Section 31 of the said Act, after the words "Court of the Resident" wherever they occur, the words "and the Court of the Additional Sessions Judge" shall be inserted and for the words "said court" the words "said Courts" shall be substituted.