| 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 | 24 |
| Chapter Title | Ministry | Department |
| General Provisions As To Inquiries And Trials | Ministry of Home Affairs | Department of Internal Security |
(1) Whenever any 1[Judge or Magistrate] after having heard and recorded the whole or any part of the evidence in an inquiry or a trial, ceases to exercises jurisdiction therein and us succeeded by another 1[Judge or Magistrate] who has and who exercises such jurisdiction, the 1[Judge of Magistrate] so succeeding may act on the evidence so recorded by his predecessor and partly recorded by himself.
Provided that if the succeeding 1[Judge or Magistrate] is of opinion that further examination of any of the witness whose evidence has already been recorded is necessary in the interests of justice, he may re-summon any such witness, and after such further examination, cross-examination and re-examination, if any, as he may permit, the witness shall be discharged.
(2) When a case is transferred under the provisions of this Code 2[from one Judge to another Judge or from one Magistrate to another Magistrate,] the former shall be deemed to cease to exercise jurisdiction therein, and to be succeeded by the latter, within the meaning of sub-section (1).
(3) Nothing in this section applies to summary trials or to cases in which proceedings have been stayed under section 322 or in which proceedings have been submitted to a superior Magistrate under section 325.
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1. Subs. by Act 45 of 1978, Sec. 27 for “Magistrate ” (w.e.f. 18-12-1978).
2. Subs. by Act 45 of 1978, Sec. 27 for “from Magistrate to another Magistrate” (w.e.f. 18-12-1978).
