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 0] [Section 494] [Entire Act] State of Jammu-Kashmir - Subsection Section 494(b) in The Code of Criminal Procedure, 1989 (1933 A. D.) (b)if it is made after a charge has been framed, or when under this Code no charge is required; he shall be acquitted in respect of such offence or offences.
