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 251A] [Entire Act] State of Jammu-Kashmir - Subsection Section 251A(4) in The Code of Criminal Procedure, 1989 (1933 A. D.) (4)The charge shall then be read and explained to the accused and he shall be asked whether he is guilty or claims to be tried.
