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[Cites 0, Cited by 0] [Section 278] [Entire Act]

Union of India - Subsection

Section 278(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)If the Magistrate, upon taking the evidence referred to in section 277 and such further evidence, if any, as he may, of his own motion, cause to be produced, finds the accused not guilty, he shall record an order of acquittal.