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 239] [Entire Act] State of Jammu-Kashmir - Subsection Section 239(c) in The Code of Criminal Procedure, 1989 (1933 A. D.) (c)persons accused of more than one offence of the same kind within the meaning of section 234 committed by them jointly within the period of twelve months ;
