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[Cites 0, Cited by 0] [Section 300(6)] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(6)(d) in The Code of Criminal Procedure, 1973

(d)A is charged by a Magistrate of the first class with, and convicted by him of, voluntarily causing hurt to B. A may not afterwards be tried for voluntarily causing grievous hurt to B on the same facts, unless this case comes within sub-section (3) of this section.