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

State of Jammu-Kashmir - Subsection

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

(g)A, B and C are charged by a Magistrate of the first class with, and convicted by him of, robbing D. A, B and C may afterwards be charged with, and tried for, dacoity on the same facts.