Section 320(1)(a) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 320(1)] [Section 320] [Entire Act]

State of Uttar Pradesh - Subsection

Section 320(1)(a) in Rules under the United Provinces Excise Act, 1910

(a)that an appeal should be preferred by the Government under Section 417 of the Code of Criminal Procedure, 1898, against an original or Appellate judgment of acquittal passed by a Sessions Judge or a Magistrate, or

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State of Uttar Pradesh - Subsection

Section 320(1)(a) in Rules under the United Provinces Excise Act, 1910