I.
CHARGES
WITH ONE HEAD
1.
a. I, (name and office
of Magistrate, etc.), hereby charge you (name of accused person) as follows:-
b. that you, on or about
the day of, at, waged war against the Government of India and thereby committed
an offence punishable under section 121 (On section 121) of the Indian Penal
Code, and within the cognizance of this Court.
c. And I hereby direct
that you be tried by this Court on the said charge.
(Signature
and Seal of the Magistrate)
[To
be substituted for (b) ]:-
1.
2. That you, on or about
the day of, at, with the intention of inducing the President of India [or, as
the case may be, the Governor of (name of State)] to refrain from exercising a
lawful power as such President (or, as the case may be, the Governor),
assaulted President (or, as the case maybe, the Governor), and thereby
committed an offence punishable under section 124 (On section 124) of the
Indian Penal Code, and within the cognizance of this Court.
3. That you, being a
public servant in the Department, directly accepted from (state the name) for
another party (state the name) gratification other than legal remuneration, as
a motive for forbearing to do an official act, and thereby committed an offence
punishable under section 161 (On section 161) of the Indian Penal Code, and
within the cognizance of this Court.
4. That you, on or about
the day of, at, did (or omitted to do, as the case may be), such conduct being
contrary to the provisions of Act, section, and known by you to be prejudicial
to, and thereby committed an offence punishable under section 166 (On section
166) of the Indian Penal Code, and within the cognizance of this Court.
5. That you, on or about
the day of, at, in the course of the trial of before stated in evidence that
" " which statement you either knew or believed or be false, or did
not believe to be true, and thereby committed an offence punishable under
section 193 (On section 193) of the Indian Penal Code, and within the cognizance
of this Court.
6. That you, on or about
the day of, at, committed culpable homicide not amounting to murder, causing
the death of, and thereby committed an offence punishable under section 304 (On
section 304) of the Indian Penal Code, and within the cognizance of this Court.
7. That you, on or about
the day of, at, abetted the commission of suicide by A.B., a person in a state
of intoxication, and thereby committed an offence punishable under section 306
(On section 306) of the Indian Penal Code, and within the cognizance of this
Court.
8. That you, on or about
the day of, at, voluntarily caused grievous hurt to, and thereby committed an
offence punishable under section 325 (On section 325) of the Indian Penal Code,
and within the cognizance of this Court.
9. That you, on or about
the day of, at, robbed (state the name), and thereby committed an offence
punishable under section 392 (On section 392) of the Indian Penal Code, and
within the cognizance of this Court.
10. That you, on or about
the day of, at, committed dacoit, an offence punishable under section 395 (On
section 395) of the Indian Penal Code, and within the cognizance of this Court.
I.
II.
CHARGES
WITH TWO OR MORE HEADS
1.
a. I, (name and office
of Magistrate, etc.), hereby charge you (name of accused person) as follows:-
b.
First - That you, on or about the day of, at,
knowing a coin to be counterfeit, delivered the same to another person, by
name, A.B., as genuine, and thereby committed an offence punishable under
section 241 (On section 241) of the Indian Penal Code, and within the
cognizance of the Court of Session.
Secondly-
That you, on or about the day of, at, knowing a coin to be counterfeit
attempted to induce another person, by name, A.B., to receive it as genuine,
and thereby committed an offence punishable under section 241 of the Indian
Penal Code, and within the cognizance of the Court of Session.
a.
b.
a.
b.
c. And I hereby direct
that you be tried by the said Court on the said charge.
(Signature
and seal of the Magistrate)
[To
be substituted for (b)];-
1.
2.
First
- That you, on or about the day of, at, committed murder by causing the death
of, and thereby committed an offence punishable under section 302 (On sections
302 and 304) of the Indian Penal Code, and within the cognizance of the Court
of Session.
Secondly-
That you, on or about the day of, at, by causing the death of, committed
culpable homicide not amounting to murder, and thereby committed an offence
punishable under section 304 of the Indian Penal Code, and within the
cognizance of the Court of Session.
3.
First-
That you, on or about the day of, at, committed theft, and thereby committed an
offence punishable under section 379 (On sections 379 and 382) of the Indian
Penal Code, and within the cognizance of the Court of Session.
Secondly-
That you, on or about the day of, at, committed theft, having made preparation
for causing death to a person in order to the committing of such theft and
thereby committed an offence punishable under section 382 of the Indian Penal
Code, and within the cognizance of the Court of Session.
Thirdly-
That you, on or about the day of, at, committed theft, having made preparation
for causing restraint to a person in order to the effecting of your escape
after the committing of such theft, and thereby committed an offence punishable
under section 382 of the Indian Penal Code, and within the cognizance of the
Court of Session.
Fourthly-
That you, on or about the day of, at, committed theft, having made preparation
for causing fear of hurt to a person in order to the retaining of property
taken by such theft and thereby committed an offence punishable under section
382 of the Indian Penal Code, and within the cognizance of the Court of
Session.
4.
That
you, on or about the day of, at, in the course of the inquiry into, before,
stated in evidence that " ", and that you, on or about the day of, at
in the course of the trial of, before, stated in the evidence that "
", one of which statements you either knew or believed to be false, or did
not believe to be true, and thereby committed an offence punishable under
section 193 (Alternative change on section 193) of the Indian Penal Code, and
within the cognizance of the Court of Session.
(In
cases tried by Magistrate substitute "within my cognizance", for
"within the cognizance of the Court of Session").
I.
II.
III.
CHARGES
FOR THEFT AFTER PREVIOUS CONVICTION
I,
(name and office of Magistrate, etc.), hereby charge you (name of accused
person) as follows:-
That
you, on or about the day of, at, committed theft, and thereby committed an
offence punishable under section 379 of the Indian Penal Code, and within the
cognizance of the Court of Session (or Magistrate, as the case may be).
And
you, the said (name of accused), stand further charged that you, before the
committing of the said offence, that is to say, on the day of had been
convicted by the (state Court by which conviction was had) at of an offence
punishable under Chapter XVII of the Indian Penal Code with imprisonment for a
term of three years, that is to say, the offence of house-breaking by night
(describe the offence in the words used in the section under which the accused
was convicted), which conviction is still in full force and effect, and that
you are thereby liable to enhanced punishment under section 75 of the Indian
Penal Code.
And
I hereby direct that you be tried, etc.
