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[Cites 0, Cited by 0] [Section 597(3)] [Section 597] [Entire Act]

State of Madhya Pradesh - Subsection

Section 597(3)(a) in Criminal Courts - Rules and Orders

(a)A is charged with and tried at one trial for three thefts committed within the space of twelve months. He is convicted on two charges and acquitted on the third charge. The sheet should show three cases brought to trial (column 4), three persons brought to trial (column 9), one person acquitted (column 11), and two persons convicted (column 12).