Section 376(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(b)may annul the conviction, and convict the accused of any offence of which the Sessions Court might have convicted him, or order a new trial on the same, or an amended charge [x x x x] [Words 'or order further inquiry and taking of additional evidence' deleted by Act XXV of 2011.] ; or
