Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 40] [Section 306(4)] [Section 306] [Entire Act] Union of India - Subsection Section 306(4)(a) in The Code of Criminal Procedure, 1973 (a)shall be examined as a witness in the Court of the Magistrate taking cognizance of the offence and in the subsequent trial, if any;