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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 269(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Where the Judge frames any charge under clause (b) of sub-section (1) the charge shall be read and explained to the accused and the accused shall be asked whether he pleads guilty of the offence charged or claims to be tried.