Section 278(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)A Magistrate may, under section 275 or section 278, convict the accused of any offence triable under this Chapter, which from the facts admitted or proved he appears to have committed, whatever may be the nature of the complaint or summons, if the Magistrate is satisfied that the accused would not be prejudiced thereby.[Similar to Section 255 from Old CrPC-Also Refer]
