The Extradition Act, 1962

21. Accused or convicted person surrendered or returned by foreign State not to be tried for certain offences. 

Whenever  any person accused  or convicted  of an  offence, which,  if committed  in India would be an extradition offence, is surrendered or returned by a foreign State,  such person  shall not,  until he has been restored or has had  an opportunity  of returning to that State, be tried in India for an offence other than--

1. the extradition  offence in  relation to  which he  was surrendered or returned; or
2. any lesser  offence disclosed  by the  facts proved for the purposes  of securing his surrender or return other than an  offence in  relation to which an order for his surrender or return could not be lawfully made; or
3. The offence in respect of which the foreign State has given its on sent.]

1. Omitted by Act 66 of 1993 s.  11 (w.e.f 18-12-1993).
2. Omitted & Subs. by s. 3 ibid. (w.e.f. 18-12-1993).
3. Subs. by s. 12, ibid (w.e.f. 18-12-1993).

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