| 1 |
PRACTICE IN THE TRIAL OF CRIMINAL CASES:- |
|
| Part A |
General |
Volume III, Chapter 1 Part A
|
| Part B |
Initiation of proceedings |
Volume III, Chapter 1 Part B
|
|
Video Conferencing Rules for Criminal Courts- |
Volume III, Chapter 1 Part BB
|
|
The Electronic Filing (E-Filing) Rules For Criminal Courts |
Volume III, Chapter 1 Part BC
|
| Part C |
(i) Attendance of Accused persons |
Volume III, Chapter 1 Part C (i)
|
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(ii) Attendance of Prisoners in Criminal Courts |
Volume III, Chapter 1 Part C (ii)
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| Part D |
Procedure in enquiries and trials by Magistrate |
Volume III, Chapter 1 Part D
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| Part E |
Record of evidence in Criminal Cases |
Volume III, Chapter 1 Part E
|
| Part F |
Dismissal of cases in default |
Volume III, Chapter 1 Part F
|
| Part G |
Miscellaneous matters in Connection with enquiries and Trials |
Volume III, Chapter 1 Part G
|
| Part H |
The Judgment |
Volume III, Chapter 1 Part H
|
| 2 |
SUMMARY TRIALS |
Volume III, Chapter 2
|
| 3 |
SECURITY CASES |
Volume III, Chapter 3
|
| 4 |
TRIAL OF RIOT CASES |
Volume III, Chapter 4
|
| 5 |
CASES UNDER SPECIAL AND LOCAL ACTS :- |
|
| Part A |
The Indian Arms Act, 1878 |
Volume III, Chapter 5 Part A
|
| Part B |
The Punjab Excise Act, 1914 |
Volume III, Chapter 5 Part B
|
| Part C |
The Indian Opium Act, 1878 |
Volume III, Chapter 5 Part C
|
| Part D |
The Indian Railways Act, 1890 |
Volume III, Chapter 5 Part D
|
| Part E |
The Punjab Laws Act |
Volume III, Chapter 5 Part E
|
| 6 |
CASES AGAINST GOVERNMET SERVANTS:- |
|
| Part A |
General |
Volume III, Chapter 6 Part A
|
| Part B |
Crimininal Cases against Police Officers |
Volume III, Chapter 6 Part B
|
| Part C |
Criminal Cases affecting Persons belonging to the Armed forces |
Volume III, Chapter 6 Part C
|
| 7 |
MAINTENANCE CASES:- |
|
| Part A |
Proceedings under Section 488, Criminal Proceedure Code |
Volume III, Chapter 7 Part A
|
| Part B |
Enforcement of Maintenance Orders between Inda and other countries on reciprocal basis |
Volume III, Chapter 7 Part B
|
| 8 |
OFFENCES AFFECTING ADMINISTRATION OF JUSTICE AND CONTEMPT'S COURT:- |
|
| Part A |
Offences affecting the Adminsitration of Justice |
Volume III, Chapter 8 Part A
|
| Part B |
Contempt's of Courts. |
Volume III, Chapter 8 Part B
|
| 9 |
WITNESS. CRIMINAL COURTS:- |
|
| Part A |
Expenses |
Volume III, Chapter 9 Part A
|
| Part B |
Instructions in order to check frauds and embezzlements of diet and road moeny of witnesses. |
Volume III, Chapter 9 Part B
|
| Part C |
Commissions |
Volume III, Chapter 9 Part C
|
| Part D |
Expert Witnesses |
Volume III, Chapter 9 Part D
|
| 10 |
BAIL AND RECOGNIZANCE |
Volume III, Chapter 10
|
| 11 |
POLICE:- |
|
| Part A |
Investigation |
Volume III, Chapter 11 Part A
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| Part B |
Remands to Police Custody |
Volume III, Chapter 11 Part B
|
| Part C |
Investigation Parades |
Volume III, Chapter 11 Part C
|
| Part D |
Cancellation of cases reported by Police. |
Volume III, Chapter 11 Part D
|
| Part E |
Custody of Property sent in by the Police. |
Volume III, Chapter 11 Part E
|
| Part F |
Inspection by Police Officers of Records and Orders affecting the working of the Police. |
Volume III, Chapter 11 Part F
|
| Part G |
Information of conviction in Complaint cases to be furnished to the police. |
Volume III, Chapter 11 Part G
|
| Part H |
Miscellaneous |
Volume III, Chapter 11 Part H
|
| 12 |
POLICE DIARIES AND STATEMENTS BEFORE THE POLICE |
Volume III, Chapter 12
|
| 13 |
CONFESSIONS AND STATEMENTS OF ACCUSED PERSONS |
Volume III, Chapter 13
|
| 13 |
DYING DECLARATIONS |
Volume III, Chapter 13 Part A
|
| 14 |
APPROVES |
Volume III, Chapter 14
|
| 15 |
PROCEEDINGS AGAINST ABSCONDERS AND RECORD OF EVIDENCE IN THEIR ABSENCE:- |
|
| Part A |
Measures to enforce appearance |
Volume III, Chapter 15 Part A
|
| Part B |
Record of evidence in the absence of the accused |
Volume III, Chapter 15 Part B
|
| 16 |
EXTRADITION AND FOREIGN JURISDICTION (CRIMINAL COURTS):- |
|
| Part A |
Extradition from British India |
Volume III, Chapter 16 Part A
|
| Part B |
Extradition to British India |
Volume III, Chapter 16 Part B
|
| Part C |
Jurisdiction of Criminal Courts in regard to offences committed beyond the limits to British India. |
Volume III, Chapter 16 Part C
|
| Part D |
Miscellaneous |
Volume III, Chapter 16 Part D
|
| 17 |
LUNATICS:- |
|
| Part A |
General |
Volume III, Chapter 17 Part A
|
| Part B |
Criminal Lunatics-Enquity |
Volume III, Chapter 17 Part B
|
| Part C |
Criminal Lunatics-Detention |
Volume III, Chapter 17 Part C
|
| Part D |
Non-Criminal Lunatics |
Volume III, Chapter 17 Part D
|
| 18 |
MEDICO LEGAL WORK:- |
|
| Part A |
Post-mortem Examinations |
Volume III, Chapter 18 Part A
|
| Part B |
References to the Chemical Examiner |
Volume III, Chapter 18 Part B
|
| Part C |
Rules for the guidance of Police Officer regarding the submission of blood-stain cases to the serologist at Calcutta |
Volume III, Chapter 18 Part C
|
| Part D |
General |
Volume III, Chapter 18 Part D
|
| 19 |
SENTENCES:- |
|
| Part A |
General |
Volume III, Chapter 19 Part A
|
| Part B |
Fine |
Volume III, Chapter 19 Part B
|
| Part C |
Imprisonment |
Volume III, Chapter 19 Part C
|
| Part D |
Detention in Reformatory School |
Volume III, Chapter 19 Part D
|
| Part E |
Death Sentences |
Volume III, Chapter 19 Part E
|
| 20 |
EXECUTION OF SENTENCES |
|
| Part A |
Fine |
Volume III, Chapter 20 Part A
|
| Part B |
Warrants for execution |
Volume III, Chapter 20 Part B
|
| Part C |
Imprisonment for life |
Volume III, Chapter 20 Part C
|
| Part D |
Sentence of death |
Volume III, Chapter 20 Part D
|
| Part E |
Execution of the orders of Criminal Appellate Courts and Courts of Revision Suspe |
Volume III, Chapter 20 Part E
|
| Part F |
Suspension and Remission of Sentences |
Volume III, Chapter 20 Part F
|
| 21 |
FIRST OFFENDERS |
Volume III, Chapter 21
|
| 22 |
YOUTHFUL OFFENDERS |
|
| Part A |
General |
Volume III, Chapter 22 Part A
|
| Part B |
Children's Courts |
Volume III, Chapter 22 Part B
|
| Part C |
Reformatory Schools |
Volume III, Chapter 22 Part C
|
| Part D |
Borstal Jail |
Volume III, Chapter 22 Part D
|
| 23 |
HABITUAL OFFENDERS |
|
| Part A |
Preventive measures |
Volume III, Chapter 23 Part A
|
| Part B |
Enhanced sentences |
Volume III, Chapter 23 Part B
|
| Part C |
Definition and classification of Habitual Criminals |
Volume III, Chapter 23 Part C
|
| Part D |
Residence of Released convicts |
Volume III, Chapter 23 Part D
|
| Part E |
Identification of reconvicted Prisoners |
Volume III, Chapter 23 Part E
|
| Part F |
Rules framed under the provisins of Restrictionof Habitual Offender's (Punjab) Act, 1981 |
Volume III, Chapter 23 Part F
|
| 24 |
SESSIONS CASES |
|
| Part A |
Commitment |
Volume III, Chapter 24 Part A
|
| Part B |
Trial of Sessions cases |
Volume III, Chapter 24 Part B
|
| Part C |
Providing an accused person with legal advice before a Sessions Court in certain case. |
Volume III, Chapter 24 Part C
|
| 25 |
APPEAL AND REVISION-CRIMINAL |
|
| Part A |
Adminission of petitions |
Volume III, Chapter 25 Part A
|
| Part B |
The submission of records to the High Court for puposes of revision |
Volume III, Chapter 25 Part B
|
| Part C |
Procedure in hearing Criminal appeals |
Volume III, Chapter 25 Part C
|
| Part D |
Notice of appeal |
Volume III, Chapter 25 Part D
|
| Part E |
Appeals from orders of acquittal |
Volume III, Chapter 25 Part E
|
| Part F |
Appeals in security cases |
Volume III, Chapter 25 Part F
|
| Part G |
Supply of copues to appellants and applicants for revision,and transmission of appeals and applications of prisoners to appellants and Revisional Courts |
Volume III, Chapter 25 Part G
|
| Part H |
Transmission of Appellate courts's Orders to Lower Courts |
Volume III, Chapter 25 Part H
|
| 26 |
TRANSFER OF CASES:- |
|
| Part A |
General |
Volume III, Chapter 26 Part A
|
| Part B |
Records in transfer cases |
Volume III, Chapter 26 Part B
|
| 27 |
JUFIVISL LOCK-UPS |
Volume III, Chapter 27
|
| 28 |
JURORS:- |
|
| Part A |
Trials by Jury |
New
|
| Part B |
Selection of Jury |
Volume III, Chapter 28 Part B
|
| Part C |
Payment of Expenses to Jurors |
Volume III, Chapter 28 Part C
|
| Part D |
Persons exempted from liablilty to Serve as Jurors |
Volume III, Chapter 28Part D
|
| 29 |
PUBLICE PROCESUTORS |
|
| Part A |
Appointments |
Volume III, Chapter 29 Part A
|
| Part B |
Supply of copies to the Advocates General and Public Prosecutors |
Volume III, Chapter 29 Part B
|
| 30 |
JUDICIAL POWERS- CRIMINAL |
|
| Part A |
Powers of Criminal Courts |
Volume III, Chapter 30 Part A
|
| Part B |
Conferment of Criminal Magisterial Powers |
Volume III, Chapter 30 Part B
|
| Part C |
Conferment of Criminal Magisterial Powers |
Volume III, Chapter 30 Part C
|
| 31 |
SESSIONS DIVISIONS |
Volume III, Chapter 31
|
| 32 |
APPENDIX |
Rules Prior to Amendments (1 to11)
|
