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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Madhya Pradesh - Subsection

Section 240(3) in Criminal Courts - Rules and Orders

(3)The next paragraph or two paragraphs should give the admitted facts and state briefly the prosecution case and the defence, clearly distinguishing between what is admitted and what is not. Matters like the relative position of places and villages and distances between them and how the parties and witnesses are related to each other should be indicated where such details are necessary for a clear understanding of the case.