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[Cites 0, Cited by 0] [Section 423(1)] [Section 423] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 423(1)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)in an appeal from an order of acquittal, reverse such order and direct that further inquiry be made or that the accused be retired or committed for trial, as the case may be, or find him guilty and pass sentence on him according of law ;