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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 245(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Sentence.- Where the Magistrate does not proceed in accordance with the provisions of section 349 or section 562, he shall, if he finds the accused guilty, pass sentence upon him according to law.