| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 21 |
| Chapter Title | Ministry | Department |
| Summary Trials | Ministry of Home Affairs | Department of Internal Security |
In every case tried summarily in which the accused does not plead guilty, the Magistrate shall record the substance of the evidence and a Judgment containing a brief statement of the reasons for the finding.
