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 402] [Entire Act] Union of India - Section Section 225 in The Code of Criminal Procedure, 1973 225. Trial to be conducted by Public Prosecutor. - In every trial before a Court of Session, the prosecution shall be conducted by a Public Prosecutor.
