Report No. 32
3. Section 9 of the Code of Criminal Procedure, 1898.-
We shall first discuss the provision in the Code of Criminal Procedure.
Section 9 of the Criminal Procedure Code deals with the following matters:-
(1) Establishment of a Court of Sessions1,
(2) Appointment of a Judge of such Court2, (later referred to as the Sessions Judges)
(3) Place of sitting of the Court of Session3
(4) Appointment of Additional Sessions Judges and Assistant Sessions Judges4,
(5) Appointment of a Sessions Judge to be the Additional Sessions Judge of another division, and the place where he may sit for the purposes,5
(6) Continuance of existing Courts of Session6.
1. Section 9(5).
2. Section 9(1), earlier half.
3. Section 9(1), latter half.
4. Section 9(2).Section
5. Section 9(3).
6. Section 9(4).
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