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 169] [Entire Act] State of Andhra Pradesh - Subsection Section 169(3) in Criminal Rules of Practice and Circular Orders, 1990 (3)Where an appeal has been filed under Section 378 of the Code in case involving a sentence of death or imprisonment.
