Section 442(19)(b) in Criminal Courts - Rules and Orders

[Cites 0, Cited by 0] [Section 442(19)] [Section 442] [Entire Act]

State of Madhya Pradesh - Subsection

Section 442(19)(b) in Criminal Courts - Rules and Orders

(b)If tried with assessors-

(i)the opinion of the assessors and any question put by the Judge for the purpose of eliciting such opinion with their answers.

(ii)the judgement and final order.