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[Cites 0, Cited by 0] [Section 403(5)] [Section 403] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 403(5)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)A is tried upon a charge of murder and acquitted. There is no charge of robbery; but it appears from the facts that A committed robbery at the time the murder was committed ; he may afterwards be charged with, and tried for; robbery.