Section 87(4)(a) in Criminal Rules of Practice and Circular Orders, 1990

[Cites 0, Cited by 0] [Section 87(4)] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(4)(a) in Criminal Rules of Practice and Circular Orders, 1990

(a)Convict or acquit the accused under Section 252, sub-sections (1) and (2) of Section 255, sub-section (1) of Section 256 or Section 257 of the Code of Criminal Procedure, 1973 (2 of 1974), or hear him in his defence under Section 254 of the said Code ; or

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State of Andhra Pradesh - Subsection

Section 87(4)(a) in Criminal Rules of Practice and Circular Orders, 1990