Report No. 32

22 Article 236.-

Article 236 constitutes a dictionary for the interpretation of Articles 233 to 235 and 237. For the present purpose, its importance lies in this, that it includes Sessions Judges, Additional Sessions Judges, Assistant Sessions Judges, Chief Presidency Magistrates and Additional Chief Presidency Magistrates within the expression "District Judges." It may be added, that some of these are dealt with by section 9 of the Code of Criminal Procedure, 1898.