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[Cites 0, Cited by 0] [Section 428] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 428(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)When the additional evidence is taken by the Court of Session or the Magistrate, it or he shall certify such evidence to the Appellate Court, and such Court shall thereupon proceed to dispose of the appeal.