Section 404 in The Code of Criminal Procedure, 1973
404. Statement by Metropolitan Magistrate of grounds of his decision to be considered by High Court.
- When the record of any trial held by a Metropolitan Magistrate is called for by the High Court or Court of Session under Section 397, the Magistrate may submit with the record a statement setting forth the grounds of his decision or order and any facts which he thinks material to the issue; and the Court shall consider such statement before overruling or setting aside the said decision or order.
