1[The Schedule
[See Section 2 (f)]
1. Offences under the following provisions of the Indian Penal Code (45 of 1860):- sections 121, 121A, 122 and 123.
2. Offences under the following provisions of the Anti-Hijacking Act, 1982 (65 of 1982):- sections 4 and 5.
NOTE 1.-The offence of criminal conspiracy or attempt to commit, or abetment of, an offence specified in this Schedule shall be deemed to be a scheduled offence.
NOTE 2.-The commission of an offence specified in this Schedule by any member of an unlawful assembly shall be deemed to be the commission of that scheduled offence by every other member of the unlawful assembly.]
Appendix
Extract Fromthe Terrorist Affected Areas (Special Courts)Amendmentact, 1985 (45 of 1985)
4. Special Courts to cease to exercise jurisdiction with respect to certain cases and transfer of pending cases.-
(1) Notwithstanding anything contained in section 7 of the principal Act but subject to the provisions of sub-section (2), after the commencement of this Act, a Special Court shall not take cognizance of, or have or exercise any jurisdiction with respect to, any offence other than an offence mentioned in or connected with an offence mentioned in the Schedule to the principal Act as substituted by section 3 of this Act.
(2) Every case which is pending immediately before the commencement of this Act before any Special Court and which is in respect of an offence other than an offence mentioned in, or connected with an offence mentioned in, the Schedule to the principal Act as substituted by section 3 of this Act shall, as soon as may be after such commencement, be transferred to the principal Act to take cognizance thereof and the court to which the case is so transferred may proceed with the case from the stage at which it was at the time of such transfer as if it had originally taken cognizance of the case and the case was pending with it at that time.
(3) This section shall be read as one with the principal Act and words and expressions used in this section shall be construed accordingly.