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Union of India - Section

Section 287 in Bharatiya Nagarik Suraksha Sanhita, 2023

287. Judgment in cases tried summarily.

In every case tried summarily in which the accused does not plead guilty, the Magistrate shall record the substance of the evidence and a judgment containing a brief statement of the reasons for the finding.[Similar to Section 264 from Old CrPC-Also Refer]