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State of Madhya Pradesh - Section

Section 308 in Criminal Courts - Rules and Orders

308. Several persons complaining of an order or judgement in a criminal case affecting them all may make a joint appeal and one copy of the judgement or order complained of shall be sufficient :

Provided that the Appellate Court may require separate petitions to be made by petitioners whose cases are, in its opinion, conflicting. Where a joint petition is allowed one Court-fee and one power of attorney shall be sufficient.