Whoever commits an affray, shall be punished with imprisonment of either description for a term which may extend to one month, or with fine which may extend to one hundred rupees, or with both. STATE AMENDMENT Uttar Pradesh.-- Abatement of certain trials.-- Notwithstanding anything contained in any other law for the time being in force, -- (1) the trial of an accused for -- (a) an offence punishable under -- "(i) the Motor Vehicles Act, 1988; or " (ii) the Public Gambling Act, 1867, not being an offence punishable under section 3 of that Act or an offence in respect of wagering punishable under section 13 of that Act; or (iii) section 34 of the Police Act, 1861; or (iv) section 160 of the Indian Penal Code, 1860; or (b) any other offence punishable with fine only, or (2) a procedure, under section 107 or section 109 of the Code of Criminal Procedure, 1973, pending before a Magistrate on the date of commencement of this Act from before “December 31, 2015” shall abate. [ Vide the Uttar Pradesh Act 35 of 1979, s. 9, and amended by Uttar Pradesh Act 29 of 2016 and 9 of 2018].Open in Lexace · Ask the AI about this section
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