Report No. 114
4.12. Criminal jurisdiction of Nyaya Panchayat.-
Similarly, in respect of the criminal jurisdiction, the Law Commission in its Fourteenth Report recommended that Nyaya Panchayat should have jurisdiction limited to inflicting a fine of Rs. 50, applying the same measure, it must have jurisdiction to try all petty offences which formerly a Magistrate of First Class was competent to try and must have power to inflict sentence of imprisonment also. This change is desirable, because the Nyaya Panchayat will now be composed of a legally trained Judge also.
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