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[Cites 0, Cited by 0] [Section 238] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 238(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)When a person is charged with an offence consisting of several particulars, a combination of some only of which constitutes a complete minor offence, and such combination is proved, but the remaining particulars are not proved, he may be convicted of the minor offence, though he was not charged with it.