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[Cites 0, Cited by 0] [Section 403(5)] [Section 403] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 403(5)(f) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(f)A is charged by a Magistrate of the second class with, and convicted by him of, theft of property from the person of B. A may be subsequently charged with, and tried for, robbery on the same facts.