Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Rajasthan Amendment) Act, 1991 3 of 1993 [22 January 1993] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 357, Central Act 2 Of 1974 Code Of Criminal Procedure (Rajasthan Amendment) Act, 1991 3 of 1993 [22 January 1993] An Act Further to amend the Code of Criminal Procedure, 1973 in its application to the State of Rajasthan, Be it enacted by the Rajasthan State Legislature in the Forty-third Year of the Republic of India as follows:- 1. Short Title, Extent And Commencement :- (1) This Act may be called the Code of Criminal Procedure (Rajasthan Amendment Act, 1991 (2) It shall extend to the whole of the State of Rajasthan. (3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment Of Section 357, Central Act 2 Of 1974 :- In Section 357 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974)- (i) In sub-section (1), between the expression "the court may," and the expression "when passing judgment", the expression "and where the person against whom an offence is committed belongs to a Scheduled Caste or a Scheduled Tribe but the accused person does not so belong, the court shall", shall be inserted; and (ii) In sub-section (3) between the expression "the court may," and the expression "when passing judgment", the expression "and where the person against whom an offence is committed belongs to a Scheduled Caste or a Scheduled Tribe but the accused person does not so belong, the court shall," shall be inserted.