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[Cites 0, Cited by 1982] [Entire Act]

Union of India - Section

Section 232 in The Code of Criminal Procedure, 1973

232. Acquittal.

- If, after taking the evidence for the prosecution, examining the accused and hearing the prosecution and the defence on the point, the Judge considers that there is no evidence that the accused committed the offence, the Judge shall record an order of acquittal.