| Act Number: | 2 |
| Enactment Date: | 1974-01-25 |
| Act Year: | 1974 |
| Short Title: | The Code of Criminal Procedure, 1973 |
| Long Title: | An Act to consolidate and amend the law relating to Criminal Procedures. |
| Ministry: | Ministry of Home Affairs |
| Department: | Department of Internal Security |
| Enforcement Date: | 01-04-1974 |
The Code of Criminal Procedure provides the machinery for the investigation of crime, apprehension of suspected criminals, collection of evidence, determination of guilt or innocence of the accused person and the determination of punishment of the guilty. It also has provisions for containing public nuisance, prevention of offences and maintenance of wife, child and parents.
The Code contains 484 sections,2 schedules and 56 forms. The sections are divided into 37 chapters.
Classification of offences under the Code is Cognizable and non-cognizable offences. There are Foure Chapters dealing with four different type of Trials i.e. Sessions Trial, Warrant Trial by Magistrate, Summons Trial by Magistrate and Summary Trial.
Criminal Procedure Code, 1973 (PDF File)
- CrPC Chapter 1. Preliminary
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CrPC Chapter 2. Constitution of Criminal Courts And Offices
- CrPC Section 6. Classes of Criminal Courts
- CrPC Section 7. Territorial divisions
- CrPC Section 8. Metropolitan areas
- CrPC Section 9. Court of Session
- CrPC Section 10. Subordination of assistant Sessions Judges
- CrPC Section 11. Courts of Judicial Magistrates
- CrPC Section 12. Chief Judicial Magistrate and Additional Chief Judicial Magistrate, etc
- CrPC Section 13. Special Judicial Magistrates
- CrPC Section 14. Local Jurisdiction of Judicial Magistrates
- CrPC Section 15. Subordination of Judicial Magistrates
- CrPC Section 16. Courts of Metropolitan Magistrates
- CrPC Section 17. Chief Metropolitan Magistrate and Additional Chief Metropolitan Magistrate
- CrPC Section 18. Special Metropolitan Magistrates
- CrPC Section 19. Subordination of Metropolitan Magistrates
- CrPC Section 20. Executive Magistrates
- CrPC Section 21. Special Executive Magistrates
- CrPC Section 22. Local Jurisdiction of Executive Magistrates
- CrPC Section 23. Subordination of Executive Magistrates
- CrPC Section 24. Public Prosecutors
- CrPC Section 25. Assistant Public Prosecutors
- CrPC Section 25A. Directorate of Prosecution
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CrPC Chapter 3. Power of Courts
- CrPC Section 26. Courts by which offences are triable
- CrPC Section 27. Jurisdiction in the case of juveniles
- CrPC Section 28. Sentences which High Courts and Sessions Judges may pass
- CrPC Section 29. Sentences, which Magistrates may pass
- CrPC Section 30. Sentence of imprisonment in default of fine
- CrPC Section 31. Sentence in cases of conviction of several offences at one trial
- CrPC Section 32. Mode of conferring powers
- CrPC Section 33. Powers of officers appointed
- CrPC Section 34. Withdrawal of Powers
- CrPC Section 35. Powers of Judge and Magistrates exercisable by their successors-in-office
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CrPC Chapter 4. Powers of Superior Officers Of Police
- CrPC Section 36. Powers of superior officers of police
- CrPC Section 37. Public when to assist Magistrates and police
- CrPC Section 38. Aid to person other than police officer, executing warrant
- CrPC Section 39. Public to give information of certain offences
- CrPC Section 40. Duty of officers employed in connection with the affairs of a village to make certain report
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CrPC Chapter 5. Arrest of Persons
- CrPC Section 41. When police may arrest without warrant
- CrPC Section 41A. Notice of appearance before police officer
- CrPC Section 41B. Procedure of arrest and duties of officer making arrest
- CrPC Section 41C. Control room at districts
- CrPC Section 41D. Right of arrested person to meet an advocate of his choice during interrogation
- CrPC Section 42. Arrest on refusal to give name and residence
- CrPC Section 43. Arrest by private person and procedure on such arrest
- CrPC Section 44. Arrests by Magistrate
- CrPC Section 45. Protection of members of the Armed Forces from arrest
- CrPC Section 46. Arrest how made
- CrPC Section 47. Search of place entered by person sought to be arrested
- CrPC Section 48. Pursuit of offenders into other jurisdictions
- CrPC Section 49. No unnecessary restraint
- CrPC Section 50. Person arrested to be informed of grounds of arrest and of right to bail
- CrPC Section 50A. Obligation of person making arrest to inform about the arrest, etc. to a nominated person
- CrPC Section 51. Search of arrested persons
- CrPC Section 52. Power to seize offensive weapons
- CrPC Section 53. Examination of accused by medical practitioner at the request of police officer
- CrPC Section 53A. Examination of person accused of rape by medical practitioner
- CrPC Section 54. Examination of arrested person by medical officer
- CrPC Section 54A. Identification of person arrested
- CrPC Section 55. Procedure when police officer deputes subordinate to arrest without warrant
- CrPC Section 55A. Health and safety of arrested person
- CrPC Section 56. Person arrested to be taken before Magistrate or officer in charge of police station
- CrPC Section 57. Person arrested not to be detained more than twenty-four hours
- CrPC Section 58. Police to report apprehensions
- CrPC Section 59. Discharge of person apprehended
- CrPC Section 60. Powers, on escape, to pursue and re-take
- CrPC Section 60A. Arrests to be made strictly accordance to the Code
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CrPC Chapter 6. Processes To Compel Appearance
- CrPC Section 61. Form of summons
- CrPC Section 62. Summons how served
- CrPC Section 63. Service of summons on corporate bodies and societies
- CrPC Section 64. Service when persons summoned cannot be found
- CrPC Section 65. Procedure when service cannot be effected as before provided
- CrPC Section 66. Service on Government servant
- CrPC Section 67. Service of summons outside local limits
- CrPC Section 68. Proof of service in such cases and when serving officer not present
- CrPC Section 69. Service of summons on witness by post
- CrPC Section 70. Form of warrant of arrest and duration
- CrPC Section 71. Power to direct security to be taken
- CrPC Section 72. Warrants to whom directed
- CrPC Section 73. Warrant may be directed to stay persona
- CrPC Section 74. Warrant directed to police officer
- CrPC Section 75. Notification of substance of warrant
- CrPC Section 76. Person arrested to be brought before court without delay
- CrPC Section 77. Where warrant may be executed
- CrPC Section 78. Warrant forwarded for execution outside jurisdictions
- CrPC Section 79. Warrant directed to police officer for execution outside jurisdiction
- CrPC Section 80. Procedure of arrest of person against whom warrant issued
- CrPC Section 81. Procedure by Magistrate before whom such person arrested is brought
- CrPC Section 82. Proclamation for person absconding
- CrPC Section 83. Attachment of property of person absconding
- CrPC Section 84. Claims and objections to attachment
- CrPC Section 85. Release, sale and restoration of attached property
- CrPC Section 86. Appeal from order rejecting application for restoration of attached property
- CrPC Section 87. Issue of warrant in lieu of, or in addition to, summons
- CrPC Section 88. Power to take bond for appearance
- CrPC Section 89. Arrest on breach of bond for appearance
- CrPC Section 90. Provisions of this Chapter generally applicable to summons and warrants of arrest
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CrPC Chapter 7. Process to Compel the Production of Things
- CrPC Section 91. Summons to produce document or other thing
- CrPC Section 92. Produce as to letters and telegrams
- CrPC Section 93. When search warrant may be issued
- CrPC Section 94. Search of place suspected to contain stolen property, forged documents, etc
- CrPC Section 95. Power to declare certain publications forfeited and to issue search warrants for the same
- CrPC Section 96. Application to High Court to set aside declaration of forfeiture
- CrPC Section 97. Search for persons wrongfully confined
- CrPC Section 98. Power to compel restoration of abducted females
- CrPC Section 99. Direction, etc., of search warrants
- CrPC Section 100. Persons in charge of closed place to allow search
- CrPC Section 101. Disposal of things found in search beyond jurisdiction
- CrPC Section 102. Power of police officer to seize certain property
- CrPC Section 103. Magistrate may direct search in his presence
- CrPC Section 104. Power to impound document, etc., produced
- CrPC Section 105. Reciprocal arrangements regarding processes
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CrPC Chapter 7A. Reciprocal arrangements for assistance in certain matters and Procedure for Attachment and Forfeiture of Property
- CrPC Section 105-I. Fine in lieu of forfeiture
- CrPC Section 105A. Definitions
- CrPC Section 105B. Assistance in securing transfer of persons
- CrPC Section 105C. Assistance in relation to orders of attachment or forfeiture of property
- CrPC Section 105D. Identifying unlawfully acquired property
- CrPC Section 105E. Seizure or attachment of property
- CrPC Section 105F. Management of properties seized or forfeited under this Chapter
- CrPC Section 105G. Notice of forfeiture of property
- CrPC Section 105H. Forfeiture of property in certain cases
- CrPC Section 105J. Certain transfers to be null and void
- CrPC Section 105K. Procedure in respect of letter of request
- CrPC Section 105L. Application of this Chapter
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CrPC Chapter 8. Security for Keeping the Peace and for Good Behaviour
- CrPC Section 106. Security for keeping the peace on conviction
- CrPC Section 107. Security for keeping the peace in other cases
- CrPC Section 108. Security for good behaviour from persons disseminating seditious matters
- CrPC Section 109. Security for good behaviour from suspected persons
- CrPC Section 110. Security for good behaviour from habitual offenders
- CrPC Section 111. Order to be made
- CrPC Section 112. Procedure in respect of person present in court
- CrPC Section 113. Summons or warrant in case of person not so present
- CrPC Section 114. Copy of order to accompany summons or warrant
- CrPC Section 115. Power to dispense with personal attendance
- CrPC Section 116. Inquiry as to truth of information
- CrPC Section 117. Order to give security
- CrPC Section 118. Discharge of person informed against
- CrPC Section 119. Commencement of period for which security is required
- CrPC Section 120. Contents of bond
- CrPC Section 121. Power to reject sureties
- CrPC Section 122. Imprisonment in default of security
- CrPC Section 123. Power to release persons imprisoned for failing to give security
- CrPC Section 124. Security for unexpired period of bond
- CrPC Chapter 9. Order for Maintenance of Wives, Children and Parents
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CrPC Chapter 11. Preventive Action of the Police
- CrPC Section 149. Police to prevent cognizable offences
- CrPC Section 150. Information of design to commit cognizable offences
- CrPC Section 151. Arrest to prevent the commission of cognizable offences
- CrPC Section 152. Prevention of injury to public property
- CrPC Section 153. Inspection of weights and measures
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CrPC Chapter 12. Information to the Police and their Power to Investigate
- CrPC Section 154. Information in cognizable cases
- CrPC Section 155. Information as to non-cognizable cases and investigation of such cases
- CrPC Section 156. Police officer’s power to investigate cognizable cases
- CrPC Section 157. Procedure for investigations
- CrPC Section 158. Report how submitted
- CrPC Section 159. Power to hold investigation or preliminary inquiry
- CrPC Section 160. Police Officer’s power to require attendance of witnesses
- CrPC Section 161. Examination of witnesses by police
- CrPC Section 162. Statements to police not to be signed: Use of statements in evidence
- CrPC Section 163. No inducement to be offered
- CrPC Section 164. Recording of confessions and statements
- CrPC Section 164A . Medical examination of the victim of rape
- CrPC Section 165. Search by police officer
- CrPC Section 166. When officer in charge of police station may require another to issue search warrant
- CrPC Section 166A. Letter of request to competent authority for investigation in a country or place outside India
- CrPC Section 166B. Letter of request from a country or place outside India to a court or an authority for investigation in India
- CrPC Section 167. Procedure when investigation cannot be completed in twenty-four hours.
- CrPC Section 168. Report of investigation by subordinate police officer
- CrPC Section 169. Release of accused when evidence deficient
- CrPC Section 170. Cases to be sent to Magistrate when evidence is sufficient
- CrPC Section 171. Complainant and witnesses not to be required to accompany police officer and not to be subject to restraint
- CrPC Section 172. Diary of proceeding in investigation
- CrPC Section 173. Report of police officer on completion of investigation
- CrPC Section 174. Police to enquire and report on suicide, etc
- CrPC Section 175. Power to summon persons
- CrPC Section 176. Inquiry by Magistrate into cause of death
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CrPC Chapter 14. Conditions Requisite For Initiation Of Proceeding
- CrPC Section 190. Cognizance of offences by Magistrates
- CrPC Section 191. Transfer on application of the accused
- CrPC Section 192. Making over of cases to Magistrates
- CrPC Section 193. Cognizance of offences by Courts of Session
- CrPC Section 195. Prosecution for contempt of lawful authority of public servants, for offences against public justice and for offences relating to documents given in evidence
- CrPC Section 195A. Procedure for witnesses in case of threatening etc
- CrPC Section 196. Prosecution for offences against the State and for criminal conspiracy to commit such offence
- CrPC Section 197. Prosecution of Judges and public servants
- CrPC Section 198. Prosecution for offences against marriage
- CrPC Section 198A. Prosecution of offences under section 498A of the Indian Penal Code
- CrPC Section 198B. Cognizance of offences under section 376B of the Indian Penal Code
- CrPC Section 199. Prosecution for defamation
- CrPC Chapter 15. Complaints To Magistrates
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CrPC Chapter 16. Commencement Of Proceedings Before Magistrates
- CrPC Section 204. Issue of processed
- CrPC Section 205. Magistrate may dispense with personal attendance of accused
- CrPC Section 206. Special summons in cases of petty offence
- CrPC Section 207. Supply to the accused of copy of police report and other documents
- CrPC Section 208. Supply of copies of statements and documents to accused in other cases triable by court of Session
- CrPC Section 209. Commitment of case to Court of Session when offence is triable exclusively by it
- CrPC Section 210. Procedure to be followed when there is a complaint case and police investigation in respect of the same offence
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CrPC Chapter 17. The Charge
- CrPC Section 211. Contents of charge
- CrPC Section 212. Particulars as to time, place and person
- CrPC Section 213. When manner of committing offence must be stated
- CrPC Section 214. Words in charge taken in sense of law under which offence is punishable
- CrPC Section 215. Effect of errors
- CrPC Section 216. Court may alter charge
- CrPC Section 217. Recall of witnesses when charge altered
- CrPC Section 218. Separate charges for distinct offences
- CrPC Section 219. Three offences of same kind within year may be charged together
- CrPC Section 220. Trial for more than one offence
- CrPC Section 221. Where it is doubtful what offence has been committed
- CrPC Section 222. When offence proved included in offence charged
- CrPC Section 223. What persons may be charged jointly
- CrPC Section 224. Withdrawal of remaining charges on conviction on one of several charges
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CrPC Chapter 18. Trial Before A Court Of Session
- CrPC Section 225. Trial to be conducted by Public Prosecutor
- CrPC Section 226. Opening case for prosecution
- CrPC Section 227. Discharge
- CrPC Section 228. Framing of charge
- CrPC Section 229. Conviction on plea of guilty
- CrPC Section 230. Date for prosecution evidence
- CrPC Section 231. Evidence for prosecution
- CrPC Section 232. Acquittal
- CrPC Section 233. Entering upon defence
- CrPC Section 234. Arguments
- CrPC Section 235. Judgment of acquittal or conviction
- CrPC Section 236. Previous conviction
- CrPC Section 237. Procedure in cases instituted under section 199(2)
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CrPC Chapter 19. Trial Of Warrant-Cases By Magistrates
- CrPC Section 238. Compliance with section 207
- CrPC Section 239. When accused shall be discharged
- CrPC Section 240. Framing of charge
- CrPC Section 241. Conviction on plea of guilty
- CrPC Section 242. Evidence for prosecution
- CrPC Section 243. Evidence for defence
- CrPC Section 244. Evidence for prosecution
- CrPC Section 245. When accused shall be discharged
- CrPC Section 246. Procedure where accused is not discharged
- CrPC Section 247. Evidence for defence
- CrPC Section 248. Acquittal or conviction
- CrPC Section 249. Absence of complainant
- CrPC Section 250. Compensation for aceusation without reasonabie cause
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CrPC Chapter 20. Trial Of Summons-Cases By Magistrates
- CrPC Section 251. Substance of accusation to be stated
- CrPC Section 252. Conviction on plea of guilty
- CrPC Section 253. Conviction on plea of guilty in absence of accused in petty cases
- CrPC Section 254. Procedure when not convicted
- CrPC Section 255. Acquittal or Conviction
- CrPC Section 256. Non-appearance or death of complainant
- CrPC Section 257. Withdrawal of complaint
- CrPC Section 258. Power to stop proceedings in certain cases
- CrPC Section 259. Power of court to convert summons-cases into warrant cases
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CrPC Chapter 21. Summary Trials
- CrPC Section 260. Power to try summarily
- CrPC Section 261. Summary trial by Magistrate of the second class
- CrPC Section 265 A. Application of the Chapter
- CrPC Section 265 B. Application for plea bargaining
- CrPC Section 265 C. Guidelines for mutually satisfactory disposition
- CrPC Section 265 D. Report of the mutually satisfactory disposition to be submitted before the Court
- CrPC Section 265 E. Disposal of the case
- CrPC Section 265 F. Judgment of the Court
- CrPC Section 265 H. Power of the Court in plea bargaining
- CrPC Section 265 I. Period of detention undergone by the accused to be set off against the sentence of imprisonment
- CrPC Section 265 J. Savings
- CrPC Section 265 K. Statements of accused not to be used
- CrPC Section 265 L. Non-application of the Chapter
- CrPC Section 265. Language of record and judgment
- CrPC Chapter 21. Summary Trials
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CrPC Chapter 22. Attendance Of Persons Confined Or Detained In Prisons
- CrPC Section 266. Definitions
- CrPC Section 267. Power to require attendance of prisoners
- CrPC Section 268. Power of State Government to exclude certain persons from operation of section 267
- CrPC Section 269. Officer in charge of prison to abstain from carrying out order in certain contingencies
- CrPC Section 270. Prisoner to he brought to court in custody
- CrPC Section 271. Power to issue commission for examination of witness in prison
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CrPC Chapter 23. Evidence In Inquiries And Trials
- CrPC Section 272. Language of Courts
- CrPC Section 273. Evidence to be taken in presence of accused
- CrPC Section 274. Record in summons cases and inquiries
- CrPC Section 275. Record in warrant cases
- CrPC Section 276. Record in trial before Court of Session
- CrPC Section 277. Language of record of evidence
- CrPC Section 278. Procedure in regard to such evidence when completed
- CrPC Section 279. Interpretation of evidence to accused or his pleader
- CrPC Section 280. Remarks respecting demeanour of witness
- CrPC Section 281. Record of examination of accused
- CrPC Section 282. Interpreter to be bound to interpret truthfully
- CrPC Section 283. Record in High Court
- CrPC Section 284. When attendance of witness may be dispensed with and commission issued
- CrPC Section 285. Commission to whom to be issued
- CrPC Section 286. Execution of commissions
- CrPC Section 287. Parties may examine witnesses
- CrPC Section 288. Return of commissions
- CrPC Section 289. Adjournment of proceeding
- CrPC Section 290. Execution of foreign Commissions
- CrPC Section 291. Deposition of medical witness
- CrPC Section 291A. Identification report of Magistrate
- CrPC Section 292. Evidence of officers of the Mint
- CrPC Section 293. Reports of certain Government scientific experts
- CrPC Section 294. No formal proof of certain documents
- CrPC Section 295. Affidavit in proof of conduct of public servants
- CrPC Section 296. Evidence of formal character on affidavit
- CrPC Section 297. Authorities before whom affidavits may be sworn
- CrPC Section 298. Previous conviction of acquittal how proved
- CrPC Section 299. Record of evidence in absence of accused
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CrPC Chapter 24. General Provisions As To Inquiries And Trials
- CrPC Section 300. Person once convicted or acquitted not to be tried for same offence
- CrPC Section 301. Appearance by public prosecutors
- CrPC Section 302. Permission to conduct prosecution
- CrPC Section 303. Right of person against whom proceedings are instituted to be defended
- CrPC Section 304. Legal aid to accused at State expense in certain cases
- CrPC Section 305. Procedure when corporation or registered society is an accused
- CrPC Section 306. Tender of pardon to accomplice
- CrPC Section 307. Power to direct tender of pardon
- CrPC Section 308. Trial of person not complying with conditions of pardon
- CrPC Section 309. Power to postpone or adjourn proceedings
- CrPC Section 310. Local inspections
- CrPC Section 311. Power to summon material witness, or examine person present
- CrPC Section 311A. Power of Magistrate to order person to give specimen signatures or handwriting
- CrPC Section 312. Expenses of complainants and witnesses
- CrPC Section 313. Power to examine the accused
- CrPC Section 314. Oral arguments and memorandum of arguments
- CrPC Section 315. Accused person to be competent witness
- CrPC Section 316. No influence to be used to induce disclosure
- CrPC Section 317. Provision for inquiries and trial being held in the absence of accused in certain cases
- CrPC Section 318. Procedure where accused does not understand proceedings
- CrPC Section 319. Power to proceed against other persons appearing to be guilty of offence
- CrPC Section 320. Compounding of offences
- CrPC Section 321. Withdrawal from prosecution
- CrPC Section 322. Procedure in cases, which Magistrate cannot dispose of
- CrPC Section 323. Procedure when, after commencement of inquiry or trial, Magistrate finds case should be committed
- CrPC Section 324. Trial of persons previously convicted of offences against coinage, stamp law or property
- CrPC Section 325. Procedure when Magistrate cannot pass sentence sufficiently severe
- CrPC Section 326. Conviction or commitment on evidence partly recorded by one Magistrate and partly by another
- CrPC Section 327. Court to be open
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CrPC Chapter 25. Provisions As To Accused Persons Of Unsound Mind
- CrPC Section 328. Procedure in case of accused being lunatic
- CrPC Section 329. Procedure in case of person of unsound mind tried before court
- CrPC Section 330. Release of lunatic pending investigation or trial
- CrPC Section 331. Resumption of inquiry or trial
- CrPC Section 332. Procedure on accused appearing before Magistrate or court
- CrPC Section 333. When accused appears to have been of sound mind
- CrPC Section 334. Judgment of acquittal on ground of unsoundness of mind
- CrPC Section 335. Person acquitted on such ground to be detained in safe custody
- CrPC Section 336. Power of State Government to empower officer in charge to discharge
- CrPC Section 337. Procedure Where lunatic prisoner is reported capable of making his defence
- CrPC Section 338. Procedure where lunatic detained is declared fit to be released
- CrPC Section 339. Delivery of lunatic to care or relative or friend
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CrPC Chapter 26. Provisions As To Offences Affecting The Administration Of Justice
- CrPC Section 340. Procedure in cases mentioned in section 195
- CrPC Section 341. Appeal
- CrPC Section 342. Power to order court
- CrPC Section 343. Procedure of Magistrate taking cognizance
- CrPC Section 344. Summary procedure for trial for giving false evidence
- CrPC Section 345. Procedure in certain cases of contempt
- CrPC Section 346. Procedure where Court considers that case should not be dealt with under section 345
- CrPC Section 347. When Registrar or Sub-Registrar to be deemed a civil Court
- CrPC Section 348. Discharge of offender on submission of apology
- CrPC Section 349. Imprisonment or Committal of person refusing to answer or produce document
- CrPC Section 350. Summary procedure for punishment for non-attendance by a witness in obedience to summons
- CrPC Section 351. Appeals from convictions under section 344, 345, 349 and 350
- CrPC Section 352. Certain Judges and Magistrates not to try certain offences when committed before themselves
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CrPC Chapter 27. The Judgment
- CrPC Section 353. Judgment
- CrPC Section 354. Language and contents of judgment
- CrPC Section 355. Metropolitan Magistrate’s Judgment
- CrPC Section 356. Order for notifying address of previously convicted offender
- CrPC Section 357. Order to pay compensation
- CrPC Section 357A. Victim compensation Scheme
- CrPC Section 357B. Compensation to be in addition to fine under section 326A or section 376D 0f IPC
- CrPC Section 357C. Treatment of victims
- CrPC Section 358. Compensation to persons groundlessly arrested
- CrPC Section 359. Order to pay costs in non-cognizable cases
- CrPC Section 360. Order to release on probation of good conduct or after admonition
- CrPC Section 361. Special reasons to be recorded in certain cases
- CrPC Section 362. Court not to alter judgment
- CrPC Section 363. Copy of judgment to be given to the accused and other persons
- CrPC Section 364. Judgment when to be translated
- CrPC Section 365. Court of Session to send copy of finding and sentence to District Magistrate
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CrPC Chapter 28. Submission Of Death Sentences For Confirmation
- CrPC Section 366. Sentence of death to be submitted by Court of Session for confirmation
- CrPC Section 367. Power to direct further inquiry to be made or additional evidence to be taken
- CrPC Section 368. Power of High Court to confirm sentence or annul conviction
- CrPC Section 369. Confirmation or new sentence to be signed by two Judges
- CrPC Section 370. Procedure in case of difference of opinion
- CrPC Section 371. Procedure in cases submitted to High Court for confirmation
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CrPC Chapter 29. Appeals
- CrPC Section 372. No appeal to lie unless otherwise provided
- CrPC Section 373. Appeal from orders requiring security or refusal to accept or rejecting surety for keeping peace or good behaviour
- CrPC Section 374. Appeals from convictions
- CrPC Section 375. No appeal in certain cases when accused pleads guilty
- CrPC Section 376. No appeal in petty cases
- CrPC Section 377. Appeal by the State Government against sentence
- CrPC Section 378. Appeal in case of acquittal
- CrPC Section 379. Appeal against conviction by High Court in certain cases
- CrPC Section 380. Special right of appeal in certain cases
- CrPC Section 381. Appeal to Court of Session how heard
- CrPC Section 382. Petition of appeal
- CrPC Section 383. Procedure when appellant in jail
- CrPC Section 384. Summary dismissal of appeal
- CrPC Section 385. Procedure for hearing appeals not dismissed summarily
- CrPC Section 386. Powers of the Appellate Court
- CrPC Section 387. Judgments of subordinate Appellate Court
- CrPC Section 388. Order of high Court on appeal to be certified to lower court
- CrPC Section 389. Suspension of sentence pending the appeal; release of appellant on bail
- CrPC Section 390. Arrest of accused in appeal from acquittal
- CrPC Section 391. Appellate Court may take further evidence or direct it to be taken
- CrPC Section 392. Procedure where Judges of court of appeal are equally divided
- CrPC Section 393. Finality of judgments and orders on appeal
- CrPC Section 394. Abatement of appeals
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CrPC Chapter 30. Reference And Revision
- CrPC Section 395. Reference to High Court
- CrPC Section 396. Disposal of case according to decision of High Court
- CrPC Section 397. Calling for records to exercise powers of revision
- CrPC Section 398. Power to order inquiry
- CrPC Section 399. Sessions Judge’s powers of revision
- CrPC Section 400. Power of Additional Sessions Judge
- CrPC Section 401. High Court’s powers of revision
- CrPC Section 402. Power of High Court to withdraw or transfer revision cases
- CrPC Section 403. Option of court to hear parties
- CrPC Section 404. Statement by Metropolitan Magistrate of grounds of his decision to be considered by High Court
- CrPC Section 405. High Court’s order to be certified to lower court
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CrPC Chapter 31. Transfer Of Criminal Cases
- CrPC Section 406. Power of Supreme Court to transfer cases and appeals
- CrPC Section 407. Power of High Court to transfer cases and appeals
- CrPC Section 408. Power of Sessions Judge to transfer cases and appeals
- CrPC Section 409. Withdrawal of cases and appeals by Sessions Judges
- CrPC Section 410. Withdrawal of cases by Judicial Magistrates
- CrPC Section 411. Making over or withdrawal of cases by Executive Magistrates
- CrPC Section 412. Reasons to be recorded
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CrPC Chapter 32. Execution, Suspension, Remission And Commutation Of Sentences
- CrPC Section 413. Execution of order passed under section 368
- CrPC Section 414. Execution of sentence of death passed by High Court
- CrPC Section 415. Postponement of execution of sentence of death in case of appeal to Supreme Court
- CrPC Section 416. Postponement of capital sentence on pregnant woman
- CrPC Section 417. Power to appoint place of imprisonment
- CrPC Section 418. Execution of sentence of imprisonment
- CrPC Section 419. Direction of warrant for execution
- CrPC Section 420. Warrant with whom to be lodged
- CrPC Section 421. Warrant for levy of fine
- CrPC Section 422. Effect of such warrant
- CrPC Section 423. Warrant for levy of fine issued by a court in any territory to which this Code does not extend
- CrPC Section 424. Suspension of execution of sentence of imprisonments
- CrPC Section 425. Who may issue warrant
- CrPC Section 426. Sentence on escaped convict when to take effect
- CrPC Section 427. Sentence on offender already sentenced for another offence
- CrPC Section 428. Period of detention undergone by the accused to be set off against the sentence of imprisonment
- CrPC Section 429. Saving
- CrPC Section 430. Return of warrant on execution of sentence
- CrPC Section 431. Money ordered to be paid recoverable as a fine
- CrPC Section 432. Power to suspend or remit sentences
- CrPC Section 433. Power to commute sentence
- CrPC Section 433A. Restriction on powers of remission or commutation in certain cases
- CrPC Section 434. Concurrent power of Central Government in case of death sentences
- CrPC Section 435. State Government to act after consultation with Central Government in certain cases
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CrPC Chapter 33. Provisions As To Bail And Bonds
- CrPC Section 436. In what cases bail to be taken
- CrPC Section 436 A. Maximum period for which an undertrial prisoner can be detained
- CrPC Section 437. When bail may be taken in case of non-bailable offence
- CrPC Section 437A. Bail to require accused to appear before next appellate Court
- CrPC Section 438. Direction for grant of bail to person apprehending arrest
- CrPC Section 439. Special powers of High Court or Court of Session regarding bail
- CrPC Section 440. Amount of bond and reduction thereof
- CrPC Section 441. Bond of accused and sureties
- CrPC Section 441A. Declaration by sureties
- CrPC Section 442. Discharge from custody
- CrPC Section 443. Power to order sufficient bail when that first taken is insufficient
- CrPC Section 444. Discharge of sureties
- CrPC Section 445. Deposit instead of recognizance
- CrPC Section 446. Procedure when bond has been forfeited
- CrPC Section 446A. Cancellation of bond and bail bond
- CrPC Section 447. Procedure in case of insolvency or death of surety or when a bond is forfeited
- CrPC Section 448. Bond required from minor
- CrPC Section 449. Appeal from orders under section 446
- CrPC Section 450. Power to direct levy of amount due on certain recognizances
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CrPC Chapter 34. Disposal Of Property
- CrPC Section 451. Order for custody and disposal of property pending trial in certain cases
- CrPC Section 452. Order for disposal of property at conclusion of trial
- CrPC Section 453. Payment to innocent purchaser of money found on accused
- CrPC Section 454. Appeal against orders under section 452 or section 453
- CrPC Section 455. Destruction of libelous and other matter
- CrPC Section 456. Power to restore possession of immovable property
- CrPC Section 457. Procedure by police upon seizure of property
- CrPC Section 458. Procedure when no claimant appears within six months
- CrPC Section 459. Power to sell perishable property
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CrPC Chapter 35. Irregular Proceedings
- CrPC Section 460. Irregularities, which do not vitiate proceedings
- CrPC Section 461. Irregularities, which vitiate proceedings
- CrPC Section 462. Proceedings in wrong place
- CrPC Section 463. Non-compliance with provisions of section 164 or section 281
- CrPC Section 464. Effect of omission to frame, or absence of, or error in, charge
- CrPC Section 465. Finding or sentence when reversible by reason of error, omission or irregularity
- CrPC Section 466. Defect or error not to make attachment unlawful
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CrPC Chapter 36. Limitation For Taking Cognizance Of Certain Offences
- CrPC Section 467. Definitions
- CrPC Section 468. Bar to taking cognizance after lapse of the period of limitation
- CrPC Section 469. Commencement of the period of limitations
- CrPC Section 470. Exclusion of time in certain cases
- CrPC Section 471. Exclusion of date on which court is closed
- CrPC Section 472. Continuing offence
- CrPC Section 473. Extension of period of limitation in certain cases
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CrPC Chapter 37. Miscellaneous
- CrPC Section 474. Trials before High Court
- CrPC Section 475. Delivery to commanding officers of persons liable to be tried by Court-martial
- CrPC Section 476. Forms
- CrPC Section 477. Power of High Court to make rules
- CrPC Section 478. Power to alter functions allocated to Executive Magistrates in certain cases
- CrPC Section 479. Cases in which Judge or Magistrate is personally interested
- CrPC Section 480. Practising pleader not to sit as Magistrate in certain courts
- CrPC Section 481. Public servant concerned in sale not to purchase or bid for property
- CrPC Section 482. Saving of inherent power of High Court
- CrPC Section 483. Duty of High Court to exercise continuous superintendence over courts of Judicial Magistrates
- CrPC Section 484. Repeal and savings
- CrPC The First Schedule
- CrPC The Second Schedule
- Criminal Law (Amendment) Act, 1932
- Criminal Law Amendment Act, 1932
- Criminal Law Amendment Act, 1938
- Criminal Law Amendment Act, 1961
- Criminal Law Amendment (Amending) Act, 1966
- Code of Criminal Procedure (Amendment) Act, 1980
- Criminal Law (Amendment) Act, 1990
- Criminal Law Amendment Act, 1993
- Criminal Law (Amendment) Act, 2005
- Code of Criminal Procedure (Amendment) Amending Act, 2006
- Code of Criminal Procedure (Amendment) Act, 2010
- Criminal Law (Amendment) Act, 2013
- Criminal Law (Amendment) Act, 2018
- Criminal Procedure (Identification) Act, 2022
