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 114] [Entire Act] State of Jharkhand - Subsection Section 114(5) in Criminal Court Rules of the High Court of Judicature at Patna (5)Statement, if any, of the accused under [Section 252] [Substituted by C.S. No. 50.], Criminal Procedure Code, in Summons cases-For Summons cases only.
