District and Sessions Court Basti

Before coming into existence in the year 1865, the Basti district was under the Collectorate & Judgeship of Gorakhpur. At that time, for the Criminal Trial, Honorary Magistrate was being appointed, one of which a bench six magistrate used to sit at Basti headquarter. The cases of police circle Basti, Kalwari, Rudauli, Sonha, Boodha Bandh, and Barakoni were heard by this bench. These magistrates were having the power of class II in the presence of the King of Basti and in his absence they were having the power of class III. In two other Jamindari Circles there was a class III magistrate. The appellate court against the decision of these magistrates was Gorakhpur District but the cases committed to sessions were tried by the Sessions Judge of Jaunpur (under the Jurisdiction of Judge of Gorakhpur).

The said Judge used to visit Basti as Sessions Judge Six-time during the year. For the Civil Cases, the Court Munsif Bansi was established in the year 1887 and the court was Munsif Basti was established in the year 1886 which was under the Gorakhpur Judgeship. During this period, territorial Jurisdiction of Munsif[...]