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[Cites 0, Cited by 0] [Section 342A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 342A(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(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].