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State of Andhra Pradesh - Section

Section 70 in Criminal Rules of Practice and Circular Orders, 1990

70. Sub-section under which convicted to be stated:

- When an accused is convicted under a Section of the Indian Penal Code, e.g., Section 454 which contains sub-sections with different punishments prescribed for the various offences dealt with, the judgment shall state under which sub-section the accused was charged and convicted.