Section 348(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)When any person is committed to the Court of Session or High Court under sub-section (1), any other person accused jointly with him in the same inquiry or trial shall be similarly committed [ ] [Proviso to sub-section (1) and the words in sub-section (2) omitted by Act XXXVII of 1978, Section 50.]
