Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 255] [Entire Act]

State of Andhra Pradesh - Subsection

Section 255(g) in Criminal Rules of Practice and Circular Orders, 1990

(g)Light punishment for offences requiring severe sentences with special reference to cases which should have been submitted by the Subordinate Magistrates to the Superior Court for higher punishment.