Report No. 104
5.2. Definitions of "judge" and "court" of Justice in the Indian Penal Code.-
The expression "Judge", and also the connected expression "court of Justice", are appropriately defined in the Indian Penal Code.1 By section 19 of the Penal Code (omitting the illustrations), the word "Judge" has been given the following meaning:
"19. The word "Judge" denotes not only every person who is officially designed as a Judge, but also every person who is empowered by law to give, in any legal proceeding, civil or criminal, a definitive judgment, or a judgment which, if not appealed against, would be definitive, or a judgment which if confirmed by some other authority, would be definitive, or who is one of a body or persons, which body of persons is empowered by law to give such a judgment".
1. Sections 19-20, Indian Penal Code.
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