CODE OF CRIMINAL PROCEDURE (ANDHRA PRADESH SECOND AMENDMENT) ACT, 1992

Preamble - THE CODE OF CRIMINAL PROCEDURE (ANDHRA PRADESH SECOND AMENDMENT) ACT, 1992

THE CODE OF CRIMINAL PROCEDURE (ANDHRA PRADESH SECOND AMENDMENT) ACT, 1992

[Act No. 3 of 1992]

[15th February, 1992]

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 Forty-second Year of the Republic of India as follows :-

Section 1 - Short title

This Act may be called the Code of Criminal Procedure (Andhra Pradesh second Amendment) Act, 1992.

 

Section 2 - Amendment of First Schedule, Central Act 2 of 1974

In the Code of Criminal Procedure, 1973, in the First Schedule, under the heading captioned "1 -Offences under the Indian Penal Code".-

(i)       against the entry relating to section 354 in column 3 for the expression imprisonment for 2 years, or fine, or both ", the expression, imprisionment for 7 years and fine " and in column 5 for the word "Bailable", the words " Non-bailable ", and in column 6 for the words Any Magistrate ", the words " court of session", shall respectively be substituted ;

 

(ii)      (in) against the entire's relating to Section 355 in column 3 for the wards ?Ditto " the expression " imprisonment for 2 years, or fine of both and in column 5 for the word " Ditto ", the word" Bailable' and in column 6 for the word " Ditto ", the words " Any Magistrate shall respectively be substituted ;

 

(iii)     against the entries relating to Section 494 in column 4 for the word " Ditto ", the word " Cognizable " and in column 5 for the word Bailable ", the words" Non-bailable " shall respectively be substituted ;

 

(iv)    against the entries relating to Section 495 in column 4 for the word " Ditto ", the word " Cognizable " and in column 5 for the word 'Ditto" the words " Non-bailable " shall respectively be substituted;

 

(v)      against the entries relating to Section 496 in column 4 for the word " Ditto ", the word " Cognnizable ", and in column 5 for the word " Ditto ", the words " Non-bailable ", shall respectively be substituted;

 

(vi)    against the entries relating to Section 497 in column 4 for the word " Ditto " the words " Non-cognizable " and in column 5 for the word " Ditto ", the word " Bailable " shall respectively be substituted.

 

Section 3 - Section 3

The Code of Criminal Procedure (Andhra Pradesh Amendment) Act, 1987 Repeal of Act 46 of 1987 is hereby repealed.