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[Cites 0, Cited by 0] [Section 403(5)] [Section 403] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 403(5)(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(d)A is charged before the Court of Session and convicted of the culpable homicide of B. A may not afterwards be tried on the same facts for the murder of B.