Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 421] [Entire Act] State of Jammu-Kashmir - Subsection Section 421(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)Before dismissing an appeal under this section, the Court may, call for the record of the case, but shall not be bound to do so.
