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 3851] [Section 235] [Entire Act] Union of India - Subsection Section 235(1) in The Code of Criminal Procedure, 1973 (1)After hearing arguments and points of law (if any), the Judge shall give a judgment in the case.
