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State of Jammu-Kashmir - Section

Section 255 in The Code of Criminal Procedure, 1989 (1933 A. D.)

255. Plea.

(1)The charge shall then be read and explained to the accused, and he shall be asked whether he is guilty or has any defence to make.
(2)If the accused pleads guilty, the Magistrate shall record the plea, and may in his discretion convict him thereon.