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State of Jammu-Kashmir - Section

Section 227 in The Code of Criminal Procedure, 1989 (1933 A. D.)

227. Court may alter charge.

(1)Any Court may alter or add to any charge at any time before judgement is pronounced [x x x] [Words omitted by Act XXXVII of 1978, Section 35.]
(2)Every such alteration or addition shall be read and explained to the accused.