Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Andhra Pradesh Second Amendment) Act, 1992 3 of 1992 [15 February 1992] CONTENTS 1. Short Title 2. Amendment Of First Schedule, Central Act 2 Of 1974 3. Section 3 Code Of Criminal Procedure (Andhra Pradesh Second Amendment) Act, 1992 3 of 1992 [15 February 1992] AN ACT FURTHER TO AMEND THE CODE OF CRIMINAL PROCEDURE, 1973 IN ITS APPLICATION TO THE STATE OF ANDHRA PRADESH. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-second Year of the Republic of India as follows :- *Received the assent of the Governor on 24th April 1992 For Statement of objects and Reasons Please See the Andhra Pradesh Gazette, Part IV A, Extraordinary dates 20th March 1992 at Page No 17. 1. Short Title :- This Act may be called the Code of Criminal Procedure (Andhra Pradesh second Amendment) Act, 1992. 2. Amendment Of First Schedule, Central Act 2 Of 1974 :- I n the Code of Criminal Procedure, 1973, in the First Schedule, under the heading captioned "1 -Offences under the Indian Penal Code".- (i) against the entry relating to section 354 in column 3 for the expression imprisonment for 2 years, or fine, or both ", the expression, imprisionment for 7 years and fine " and in column 5 for the word "Bailable", the words " Non-bailable ", and in column 6 for the words Any Magistrate ", the words " court of session", shall respectively be substituted ; (in) against the entires relating to Section 355 in column 3 for the wards "Ditto " the expression " imprisonment for 2 years, or fine of both and in column 5 for the word " Ditto ", the word" Bailable and in column 6 for the word " Ditto ", the words " Any Magistrate shall respectively be substituted ; (iii) against the entries relating to Section 494 in column 4 for the word " Ditto ", the word " Cognizable " and in column 5 for the word Bailable ", the words" Non-bailable " shall respectively be substituted ; (iv) against the entries relating to Section 495 in column 4 for the word " Ditto ", the word " Cognizable " and in column 5 for the word Ditto" the words " Non-bailable " shall respectively be substituted; (v) against the entries relating to Section 496 in column 4 for the word " Ditto ", the word " Cognnizable ", and in column 5 for the word " Ditto ", the words " Non-bailable ", shall respectively be substituted; (vi) against the entries relating to Section 497 in column 4 for the word " Ditto " the words " Non-cognizable " and in column 5 for the word " Ditto ", the word " Bailable " shall respectively be substituted. 3. Section 3 :- The Code of Criminal Procedure (Andhra Pradesh Amendment) Act, 1987 Repeal of Act 46 of 1987 is hereby repealed.