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[Cites 0, Cited by 0] [Section 439] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 439(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(4)Nothing in this section [xxx] [Words and figures omitted by Act XXXVII of 1978, Section 65.] shall be deemed to authorise the High Court to convert a; finding of acquittal into one of conviction.