Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 117(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(4)for the purposes of this region the fact that a person is an habitual offender or is so desperate and dangerous as to render his being at large without security hazardous to the community may be proved by evidence of general repute or otherwise.