Section 428 in The Code of Criminal Procedure, 1989 (1933 A. D.)
428. Appellate Court may take further evidence or direct it to be taken.
(1)In dealing with any appeal under this Chapter, the Appellate Court, if it thinks additional evidence to be necessary, shall record its reasons, and may either take such evidence itself, or direct it to be taken by a or, when the Appellate Court is the High Court, by a Court of Session or a [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.].(2)When the additional evidence is taken by the Court of Session or the Magistrate, it or he shall certify such evidence to the Appellate Court, and such Court shall thereupon proceed to dispose of the appeal.(3)Unless the Appellate Court otherwise directs, the accused or his pleader shall be present when the additional evidence is taken; but such evidence shall not be taken in the presence of [jurors] [Substituted by Act XLII of 1956 for 'assessors'.].(4)The taking of evidence under this section shall be subject to the provisions of Chapter XXV, as if it were an inquiry.
