CODE OF CRIMINAL PROCEDURE (ANDHRA PRADESH AMENDMENT) ACT, 2001

Preamble - THE CODE OF CRIMINAL PROCEDURE (ANDHRA PRADESH AMENDMENT) ACT, 2001

THE CODE OF CRIMINAL PROCEDURE (ANDHRA PRADESH AMENDMENT) ACT, 2001.

[Act No. 31 of 2001]

PREAMBLE

AN ACT FURTHER TO AMEND THE CODE OF CRIMINAL PROCEDURE, 1973 IN ITS APPLICATION TO THE STATE OF ANDHRA PRADESH.

Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-second Year of the Republic of India as follows:-

 

Section 1 - Short title and commencement

(1)     This Act may be called The Code of Criminal Procedure (Andhra Pradesh Amendment) Act, 2001.

 

(2)     It extends to the whole of the State of Andhra Pradesh.

 

(3)     It shall be deemed to have come into force with effect on and from the 6th December, 2000.

 

Section 2 - Amendment of section 167

In the Code of Criminal Procedure, 1973(Central Act 2 of 1974), in section 167 in its application to the State of Andhra Pradesh, in sub-section (2):?

(i)       to clause (b), the following shall be added at the end, namely:-

"either in person or through the medium of electronic video-linkage".

(ii)      in the Explanation II thereunder, for the words "an accused person was produced", the words "an accused person was produced in person or as the case may be through the medium of electronic video linkage" shall be substituted.

 

Section 3 - Repeal of Ordinance 14 of 2000

The Code of Criminal Procedure (Andhra Pradesh Amendment) Ordinance, 2000 is hereby repealed.