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Union of India - Section

Section 235 in The Code of Criminal Procedure, 1973

235. Judgment of acquittal or conviction.

(1)After hearing arguments and points of law (if any), the Judge shall give a judgment in the case.
(2)If the accused is convicted, the Judge shall, unless he proceeds in accordance with the provisions of Section 360, hear the accused on the question of sentence, and then pass sentence on him according to law.