Section 442(19)(a) in Criminal Courts

[Cites 0, Cited by 0] [Section 442(19)] [Section 442] [Entire Act]

State of Madhya Pradesh - Subsection

Section 442(19)(a) in Criminal Courts - Rules and Orders

(a)if tried by jury-

(i)the judge's charge to the jury,

(ii)the verdict of the jury and any questions put by the judge to the jury with their answers,

(iii)the judgement and final order of acquittal or conviction and sentence or the statement of reasons for referring the case under Section 307 of the Code to the High Court.

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State of Madhya Pradesh - Subsection

Section 442(19)(a) in Criminal Courts - Rules and Orders