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State of Jammu-Kashmir - Section

Section 415A in The Code of Criminal Procedure, 1989 (1933 A. D.)

415A. Special right of appeal in certain cases.

- Notwithstanding anything contained in this Chapter, when more persons .than one are convicted in one trial, and an appealable judgment or order has been passed in respect of any of such persons, all or any of the persons convicted at such trial shall have a right of appeal.