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[Cites 0, Cited by 14] [Section 367] [Entire Act]

Union of India - Subsection

Section 367(1) in The Code of Criminal Procedure, 1973

(1)If, when such proceedings are submitted, the High Court thinks that a further inquiry should be made into, or additional evidence taken upon, any point bearing upon the guilt or innocence of the convicted person, it may make such inquiry or take such evidence itself, or direct it to be made or taken by the Court of Session.