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Report No. 114 3.12. Jurisdiction (Criminal).- The problem of criminal jurisdiction presented some difficulty. Past experience showed that Law Commissions and committees dealing with Panchayat Raj Administration were reluctant in conferring extensive criminal jurisdiction on these village level tribunals. This Commission wanted to make a noticeable departure in this behalf because the proposed new forum was to include a legally trained Judge on whom, in the State cadre, the powers of a Judicial Magistrate First Class could be conferred without controversy. If such a trained person is to preside over the new forum, it would be grossly impertinent not to confer extensive criminal jurisdiction on such a body. The Commission was, therefor, tentatively of the opinion that the new forum will have jurisdiction to try all criminal cases which are presently tried by a Judicial Magistrate of the First Class.    |
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