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[Cites 0, Cited by 34] [Section 304] [Entire Act]

Union of India - Subsection

Section 304(1) in The Code of Criminal Procedure, 1973

(1)Where, in a trial before the Court of Session, the accused is not represented by a pleader, and where it appears to the Court that the accused has not sufficient means to engage a pleader, the Court shall assign a pleader for his defence at the expense of the State.