Report No. 38
"72A. Trial of offences.-(1) An offence under this Act may be tried by any court within the local limits of whose jurisdiction it was committed, or the alleged offender is arrested or is in custody or, where the offence is in respect of a mail, mail bag, postal article, or money order or any movable property sent by post, within the local limits of whose jurisdiction the mail, mail bag, postal article., money order or movable property passed in the course of transmission by post.
(2) Abetment of an offence under this Act may be tried by any court by which the offence abetted may be tried.
(3) Nothing in this section shall effect the jurisdiction of a court competent1-2-3-4 to try an offence under this Act by virtue of the provisions of the Code of Criminal Procedure, 1898 (5 of 1898)."
[(Cf. section 70, English Act.) (Cf. section 134, Railways Act, 1890).
(See also sections 177 to 184, Code of Criminal Procedure, 1898.)]
1. As to provisions applicable in ordinary cases, see sections 177 to 182, Code of Criminal Procedure, 1898.
2. As to theft and misappropriation, see section 181(2) and (3), Code of Criminal Procedure, 1898.
3. As to offender in journey, see section 183, Code of Criminal Procedure, 1898.
4. As to trial in Presidency towns, see section 184, Code of Criminal Procedure, 1898.