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[Cites 0, Cited by 0] [Section 486] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 486(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)The provisions of Chapter XXXI shall, so far as they are applicable, apply to appeals under this section, and the Appellate Court may alter or reverse the finding, or reduce or reverse the sentence appealed against.