act 008 of 1866 : Criminal Procedure Act, 1866 [Repealed]

Criminal Procedure Act, 1866 [Repealed]

ACTNO. 8 OF 1866

03 February, 1866

Repealed by Act 8 of 1869

Passed by the Governor-General of India in Council.

(Received the assent of the Governor General on the 2^nd March 1866.)

An Act further to amend the Schedule annexed to the Code of Criminal Procedure.

PREAMBLE

Whereas it is expedient further to amend the Schedule annexed to the Code of Criminal Procedure; It is enacted as follows:

Section 1. Amendment of Schedule as regard Section 172, 174, 271, 172, 174, 271, 277, 278, 279, 285, 286, 277, 278, 279, 285, 286, 289, 290, 325, 380, 448 and 451 of the Indian the Indian Penal Code

In lieu of the words in the parts of column 7 of the said Schedule respectively referring to Sections 172, 174, 271, 172, 174, 271, 277, 278, 279, 285, 286, 277, 278, 279, 285, 286, 289, 290, 325, 380, 448 and 451 of the Indian the Indian Penal Code, there shall be read the words Any Penal Code. Magistrate.

Section 2. Amendment of Schedule regard Sections 392 and 393 of the Indian Penal Code

In lieu of the words in the parts of the said column respectively referring to Sections 392 and 393 of the Indian Penal Code, there shall be read the words Court of Session or the Indian Penal Code. Magistrate of the District.

Section 3. Nothing this Act to after effect of the rest of the Schedule

Nothing herein contained shall be taken to alter the effect which any other part of the said Schedule had immediately before the passing of this Act.

Section 4. This Act to be read with the Coad of Criminal Procedure

This Act shall be read with and taken as part of Criminal Procedure.