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[Cites 0, Cited by 40] [Section 228] [Entire Act]

Union of India - Subsection

Section 228(2) in The Code of Criminal Procedure, 1973

(2)Where the Judge frames any charge under clause (b) of sub-section (1), the charge shall be read and explained to accused, and the accused shall be asked whether he pleads guilty of the offence charged or claims to be tried.
KARNATAKA.- in its application to the State of Karnataka, in section 228, clause (a) of sub-section (1), for the words "to the Chief Judicial Magistrate, and thereupon the Chief Judicial Magistrate", substitute "to the Chief Judicial Magistrate or to any Judicia Magistrate competent to try the case and thereupon the Chief Judicial Magistrate or such other Judicial Magistrate to whom the case may have been transferred". [Karnataka Act 22 of 1994, Section 2, w.e.f. 18.5.1994.]WEST BENGAL.- In clause (a) of sub-section (1) of Section 228 for the words "to the Chief Judicial Magistrate, and thereupon the Chief Judicial Magistrate", the words "to the Chief Judicial Magistrate or to any Judicial Magistrate competent to try the case, and thereupon the Chief Judicial Magistrate or such other Judicial Magistrate to whom the case may have been transferred" shall be substituted. [West Bengal Act No. 63 of 1978, Section 3 w.e.f. 1.6.1979]