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[Cites 0, Cited by 0] [Section 300(6)] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(6)(c) in The Code of Criminal Procedure, 1973

(c)A is charged before the Court of Session and convicted of the culpable homicide of B. A may not afterwards be tried on the same facts for the murder of B.