History

District Raebareli came into being in the year 1858. With the enforcement of Code of Criminal Procedure 1898, Raebareli sessions division was established. The District was in the charge of a District Judge for civil jurisdiction. He was assisted by a Civil Judge, usually called the subordinate Judge. On the criminal side, the subordinate Judge exercised the powers of an Assistant Sessions Judge. There were two Munsifs with headquarters at Raebareli and Dalmau. The Court of the Munsif at Dalmau was subsequently shifted to Raebareli. There were four honorary Munsifs also, appeals against who’s Judgments lay to the subordinate Judge. Later, the courts of honorary Munsifs were abolished.

The Magistracy in the District consisted of three Magistrates of the first class and one of the second class besides deputy commissioner who was also the District Magistrate. There was also a bench of honorary Magistrates of Raebareli exercising second class Magisterial powers in town. The District Judiciary was then subordinate to the Awadh Chief Court with High Court at Allahabad. It fell under the concurrent jurisdiction of High Court at Allahabad and its bench at Lucknow.