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[Cites 0, Cited by 52] [Section 386] [Entire Act]

Union of India - Subsection

Section 386(a) in The Code of Criminal Procedure, 1973

(a)in an appeal from an order of acquittal, reverse such order and direct that further inquiry be made, or that the accused be re-tried or committed for trial, as the case may be, or find him guilty and pass sentence on him according to law;