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[Cites 0, Cited by 0] [Section 597(3)] [Section 597] [Entire Act]

State of Madhya Pradesh - Subsection

Section 597(3)(b) in Criminal Courts - Rules and Orders

(b)A is charged with and tried at one trial under Section 235 of the Code for the offences of rioting, voluntarily causing grievous hurt and assaulting a public servant endevouring in the discharge of his duty to suppress the riot, all the acts being so connected together as to form the same transaction. A is acquitted of the offence under Section 147 of the Indian Penal Code, but is convicted of offences under Sections 152 and 325 and is sentenced to a term of imprisonment for each offences. The sheet should show one case and one person brought to trial under Section 325 (columns 2, 4 and 9) and one person convicted (column 12), the acquittal under Section 147 and the conviction under Section 152 being left out of account.