Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 120 in Criminal Courts - Rules and Orders 120. When several accused are tried together and some are charged with offences triable as warrant cases and others with offences triable as summons cases the procedure throughout should be that of a warrant case.
