अपराधों का सेशन न्यायालयों द्वारा संज्ञान, CrPC, Section 193 ( CrPC Section 193. Cognizance of offences by Courts of Session )

CrPC Section 193. Cognizance of offences by Courts of Session ( English )

अपराधों का सेशन न्यायालयों द्वारा संज्ञान-इस संहिता द्वारा या तत्समय प्रवृत्त किसी अन्य विधि द्वारा अभिव्यक्त रूप से जैसा उपबंधित है उसके सिवाय, कोई सेशन न्यायालय आरंभिक अधिकारिता वाले न्यायालय के रूप में किसी अपराध का संज्ञान तब तक नहीं करेगा जब तक मामला इस संहिता के अधीन मजिस्ट्रेट द्वारा उसके सुपुर्द नहीं कर दिया गया है ।

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

अपराधों का सेशन न्यायालयों द्वारा संज्ञान, CrPC, Section 193 ( CrPC Section 193. Cognizance of offences by Courts of Session )

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

अपराधों&nbsp;का&nbsp;सेशन&nbsp;न्यायालयों&nbsp;द्वारा&nbsp;संज्ञान, CrPC, Section 193 ( CrPC Section 193. Cognizance of offences by Courts of Session )

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

अपराधों का सेशन न्यायालयों द्वारा संज्ञान, CrPC, Section 193 ( CrPC Section 193. Cognizance of offences by Courts of Session )