JAGIR SINGH Vs. STATE

JUDGEMENT

(1.) This is a petition for revision directed against the order of the learned Sessions Judge, Gurdaspur, whereby the appeals of Balbir Singh and Jagir Singh petitioners against their convictions under section 326, Indian Penal Code, and sentences of two years' rigorous imprisonment each were dismissed, and the only contention urged in revision on behalf of the petitioners is that, in view of the amendment to section 30 of the Criminal Procedure Code, 1898 (hereinafter referred to as the Code) by the Criminal Procedure (Amendment) Act 26 of 1955, the trying magistrate who was specially empowered under section 30 of the Code had no longer any jurisdiction to try a case under section 326, Indian Penal Code.

(2.) Before the amendment, section 30 of the Code ran as follows :-

(3.) By virtue of the amendment, the section now reads as follows :-