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Code of Criminal Procedure Act, 1973

235.Judgment of acquittal of conviction.-

(1) After hearing arguments and points of law (if any), the Judge shall give a judgment in the case.

(2) If the accused is convicted, the Judge shall, unless he proceeds in accordance with the provisions of section 360, hear the accused on the questions of sentence, and then pass sentence on him according to law.



Code of Criminal Procedure Act, 1973 Back




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