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[Cites 0, Cited by 0] [Section 235] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 235(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Offence falling within two definitions. - If the acts alleged constitute an offence falling Within two or more separate definitions of any law in force for the time being by which offences are defined or punished, the person accused of them may be charged with, and tried at one trial for, each of such offences.