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[Cites 0, Cited by 0] [Section 384(1)] [Section 384] [Entire Act]

Union of India - Subsection

Section 384(1)(b) in The Code of Criminal Procedure, 1973

(b)no appeal presented under Section 383 shall be dismissed except after giving the appellant a reasonable opportunity of being heard in support of the same, unless the Appellate Court considers that the appeal is frivolous or that the production of the accused in custody before the Court would involve such inconvenience as would be disproportionate in the circumstances of the case;