Section 378 in The Code of Criminal Procedure, 1989 (1933 A. D.)
378. [ Procedure in case of difference of opinion. [Section 378 substituted by A. L O. 2008.]
- When any such case is heard before a Bench of Judges and such Judges are equally divided in opinion, the case shall be heard by a full Bench, and the judgment or order shall follow the opinion of the Full Bench or of the majority of the Full Bench.]
