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 117] [Entire Act] State of Uttar Pradesh - Subsection Section 117(5) in The General Rules (Criminal), 1977 (5)Every case in which an accused person is discharged under the provisions of Section [259] [Now see Section 249 of Cr. P.C., 1973 (2 of 1974).] of the Code.
