Section 344 in Bharatiya Nagarik Suraksha Sanhita, 2023
344. Power to direct tender of pardon.
At any time after commitment of a case but before judgment is passed, the Court to which the commitment is made may, with a view to obtaining at the trial the evidence of any person supposed to have been directly or indirectly concerned in, or privy to, any such offence, tender a pardon on the same condition to such person.[Similar to Section 307 from Old CrPC-Also Refer]
