Criminal Law (Amendment) Act, 1958
(Act No. III of 1958)
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Section.
1. Short title.
2. Amendment of section 165, Act XII of 1989.
3. Insertion of new section 165-A in Act XII of 1989.
165-A. Punishment for abetment of offences defined in section 161 or section 165.
4. Amendment of section 164, Act XXIII of 1989.
THE JAMMU AND KASHMIR CRIMINAL LAW
(AMENDMENT) ACT, 1958.
(Act No. III of 1958)
CONTENTS
Preamble.
Section.
5. Amendment of section 337, Act XXIII of 1989.
6. Power to appoint Special Judges.
7. Cases triable by Special Judge.
8. Procedure and powers of Spe- cial Judges.
9. Appeal and Revision.
10. Transfer of certain pending cases.
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THE JAMMU AND KASHMIR CRIMINAL LAW
AMEMDMENT ACT, 1958.
(Act No. III of 1958)
[Received the assent of the Sadar-i-Riyasat on 15th March, 1958 and published in the Government Gazette dated 20th March, 1958, Part III Extr.] .
An Act further to amend the Jammu and Kashmir State Ranbir Penal Code, 1989 and the Code of Criminal Procedure, 1989 and to provide for a more speedy trail of certain offences.
Be it enacted by the Jammu and Kashmir State Legislature in the Ninth Year of the Republic of India as follows :--
1. Short title.--This Act may be called the Jammu and Kashmir Criminal Law Amendment Act, 1958.
2. Amendment of section 165, Act XII of 1989.--In section 165 of the Jammu and Kashmir State Ranbir Penal Code, 1989, (hereinafter referred to as the said Act) for the words "simple imprisonment for a term which may extend to two years" the words "imprisonment of either description for a term which may extend to three years" shall be substituted.
3. Insertion of new section 165-A in Act XII of 1989.--After section 165 of the said Act, the following section shall be inserted, namely :--
"165-A. Punishment for abetment of offences defined in section 161 or section 165.--Whoever abets any offence punishable under sec- tion 161 or section 165, whether or not that offence is committed in con- sequence of the abetment, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both."
4. Amendment of section 164, Act XXIII of 1989.--In sub-section (1) of section 164 of the Code of Criminal Procedure, 1989, after the words "under the Chapter", the words "or under any other law for the time being in force" shall be inserted.
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5. Amendment of section 337, Act XXIII of 1989.-- In section 337 of the Code of Criminal Procedure, 1989--
(a) in sub-section (1), after the figures "165" the figure and letter "165- A" shall be inserted ;
(b) after sub-section (2-a) the following sub-section shall be inserted, namely :--
"(2-b) In every case where the offence is punishable under sec- tion 161 or section 165 or section 165-A of the Ranbir Penal Code, 1989 (XII of 1989), or sub-section (2) of section 5 of the Prevention of Cor- ruption Act, 2006 (XIII of 2006), and where a person has accepted a tender of pardon and has been examined under sub-section (2), then notwithstanding anything contained in sub-section (2-a), the Magis- trate shall, without making any further inquiry, send the case for trail to the Court of the Special Judge appoined under the Criminal Law Amend- ment Act, 1958."
6. Power to appoint Special Judges.--(1) The Government may, by no- tification in the Government Gazette, appoint as many Special Judges as may be necessary for such area or areas as may be specified in the notification to try the following offences, namely :--
(a)an offence punishable under section 161, section 165 or section 165- A of the Ranbir Penal Code, 1989 (XII of 1989), or sub-section (2) of section 5 of the Prevention of Corruption Act, 2006 (XIII of 2006) ; (b)any conspiracy to commit or any attempt to commit or any abetment of any of the offences specified in clause (a).
(2) A person shall not be qualified for appointment as a Special Judge under this Act unless he is, or has been, a Sessions Judge or an Additional Sessions Judge or an Assistant Sessions Judge under the Code of Criminal Procedure, 1989 (XXIII of 1989).
7. Cases triable by Special Judge.--(1) Notwithstanding anything con- tained in the Code of Criminal Procedure, 1989 (XXIII of 1989) or in any other
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law, the offences specified in sub-section (1) of section 6 shall be triable by Special Judges only.
(2) Every offence specified in sub-section (1) of section 6 shall be tried by the Special Judge for the area within which it was committed, or where there are more Special Judges than one for such area, by such one of them as may be specified in this behalf by the Government.
(3) When trying any case a Special Judge may also try any offence other than an offence specified in section 6 with which the accused may, under the Code of Criminal Procedure, 1989, be charged at the same trial.
8. Procedure and powers of Special Judges.--(1) A special Judge may take cognizance of offence without the accused being commited to him for trial and trying the accused persons, shall follow the procedure prescribed by the Code of Criminal Procedure, 1989 (XXIII of 1989), for the trail of warrant cases by Magistrates.
(2) A Special Judge may, with a view to obtaining the evidence of any person supposed to have been directly or indirectly concerned in, or privy to, an offence, tender a pardon to such person on condition of his making a full and true disclosure of the whole circumstances within his knowledge relating to the offence and to every other person concerned, whether as principal or abeter, in the commission thereof ; and any pardon so tendered shall, for the purposes of sections 339 and 339-A of the Code of Criminal Procedure, 1989, be deemed to havebeen tendered under section 338 of that Code.
(3) Save as provided in sub-section (1) or sub-section (2), the provisions of the Code of Criminal Procedure, 1989, shall, so far as they are not inconsis- tent with this Act, apply to the proceedings before a Special Judge ; and for the purposes of the said provisions, the Court of the Special Judge shall be deemed to be a Court of Session trying cases without a jury or without the aid of assessors and the person conducting a prosecution before a Special Judge shall be deemed to be a public prosecutor.
(4) In particular, and without prejudice to the generality of the provisions contained in sub-section (3), the provisions of section 350 of the Code of Criminal Procedure, 1989, shall, so far as may be, apply to the proceedings,
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before a Special Judge, and for the purposes of the said provisions a Special Judge shall be deemed to be a Magistrate.
(5) A Special Judge may pass upon any person convicted by him any sentence authorised by law for the punishment of the offence of which such person is convicted.
9. Appeal and Revision.--The High Court may exercise, so far as they may be applicable, all the powers conferred by Chapters XXXI and XXXII of the Code of Criminal Procedure, 1989 (XXIII of 1989), on the High Court as if the Court of the Special Judge were a Court of Session trying cases without a jury within the local limits of the jurisdiction of the High Court.
10. Transfer of certain pending cases.--All cases triable by special Judge under section 7 which, immediately before the commencement of this Act, were pending before any Magistrate, shall on such commencement, be forwarded for trail to the Special Judge having jurisdiction over such cases. -----
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