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[Cites 0, Cited by 0] [Section 338(2)] [Section 338] [Entire Act]

State of Madhya Pradesh - Subsection

Section 338(2)(a) in Criminal Courts - Rules and Orders

(a)convict the accused under Section 243, acquit him under Section 247 or Section 248, or hear him in his defence under Section 244 of the said Code, or