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[Cites 0, Cited by 34] [Section 254] [Entire Act]

Union of India - Subsection

Section 254(1) in The Code of Criminal Procedure, 1973

(1)If the Magistrate does not convict the accused under Section 252 or Section 253, the Magistrate shall proceed to hear the prosecution and take all such evidence as may be produced in support of the prosecution, and also to hear the accused and take all such evidence as he produces in his defence.