Report No. 273

Chapter III

Miscellaneous

5. Cognizance of offences and trial.

(1) Every offence under this Act shall be tried by the Court of Sessions.

(2) For the purpose of providing speedy trial, the Court of Sessions shall, as expeditiously as possible, on a day to day basis, make an endeavour to conclude the trial within a period of one year from the date of cognizance of the offence.