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[Cites 0, Cited by 2] [Section 315(1)] [Section 315] [Entire Act]

Union of India - Subsection

Section 315(1)(b) in The Code of Criminal Procedure, 1973

(b)his failure to give evidence shall not be made the subject of any comment by any of the parties or the Court or give rise to any presumption against himself or any person charged together with him at the same trial.