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Criminal Procedure Code, 1973


 
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)

 

 
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Related judgement on Criminal Procedure Code, 1973

Bilkis Yakub Rasool Vs. Union of India & Ors., 2024 Latest Caselaw 26 SC Bilkis Yakub Rasool Vs. Union of India & Ors., 2024 Latest Caselaw 25 SC Shashikant Sharma & Ors. Vs. State of Uttar Pradesh & Anr., 2023 Latest Caselaw 905 SC Shashikant Sharma & Ors. Vs. State of Uttar Pradesh & Anr., 2023 Latest Caselaw 897 SC Commissioner of Customs (Imports), Mumbai Vs. Ganpati Overseas through its Proprietor Shri Yashpal Sharma & Anr., 2023 Latest Caselaw 768 SC Sunil Vs. State of NCT of Delhi, 2023 Latest Caselaw 740 SC People's Union for Civil Liberties & Anr. Vs. State of Maharashtra & Ors., 2023 Latest Caselaw 724 SC K. Hymavathi Vs. State of Andhra Pradesh & Anr., 2023 Latest Caselaw 705 SC Kamal Vs. State (NCT of Delhi), 2023 Latest Caselaw 609 SC V. Senthil Balaji Vs. The State represented by Deputy Director and Ors., 2023 Latest Caselaw 590 SC Ravi Mandal Vs. State of Uttarakhand, 2023 Latest Caselaw 503 SC Union of India and Anr. Vs. Deloitte Haskins and Sells LLP & Anr., 2023 Latest Caselaw 434 SC P. V. Nidhish & Ors. Vs. Kerala State Wakf Board & Anr., 2023 Latest Caselaw 410 SC Harbhajan Singh Vs. State of Haryana, 2023 Latest Caselaw 378 SC Maghavendra Pratap Singh @ Pankaj Singh Vs. State of Chhattisgarh, 2023 Latest Caselaw 375 SC Anoop Bartaria & Etc. Vs. Dy. Director Enforcement Directorate & Anr., 2023 Latest Caselaw 369 SC Mohd Muslim @ Hussain Vs. State (NCT of Delhi), 2023 Latest Caselaw 275 SC Nand Lal and Ors. Vs. State of Chhattisgarh, 2023 Latest Caselaw 180 SC Kalicharan Vs. State of Uttar Pradesh, 2022 Latest Caselaw 965 SC Sukhpal Singh Khaira Vs. State of Punjab, 2022 Latest Caselaw 945 SC Noor Mohammed Vs. Khurram Pasha, 2022 Latest Caselaw 601 SC Himanshu Kumar and Ors. Vs. State of Chhattisgarh and Ors., 2022 Latest Caselaw 567 SC Zakia Ahsan Jafri Vs. State of Gujarat & Anr., 2022 Latest Caselaw 496 SC In Re: Expeditious Trial of Cases Under Section 138 of N.I. Act 1881, 2022 Latest Caselaw 445 SC A.G. Perarivalan Vs. The State of Tamil Nadu State Through Superintendent of Police and ANR., 2022 Latest Caselaw 443 SC Gadadhar Chandra Vs. State of West Bengal, 2022 Latest Caselaw 228 SC Rajesh Prasad Vs. State of Bihar, 2022 Latest Caselaw 23 SC Bharath Booshan Aggarwal Vs. State of Kerala, 2021 Latest Caselaw 480 SC N.S. Nandiesha Reddy Vs. Kavitha Mahesh, 2021 Latest Caselaw 306 SC Ms. X Vs. State of Jharkhand, 2021 Latest Caselaw 31 SC

Click here to view all Supreme Court (SC) Judgements on Criminal Procedure Code, 1973