Section 338 in The Code of Criminal Procedure, 1989 (1933 A. D.)
338. Power to direct tender of pardon.
- At any time after commitment, but before judgment is passed, the Court to which the commitment is made may, with the view of obtaining on the trial the evidence of any person supposed to have been directly or indirectly concerned in, or privy to, any such offence, tender, or order the committing Magistrate or the [Chief Judicial Magistrate] [Substituted by Act XL of 1966 for 'District Magistrate'.] to tender, a pardon on the same condition to such person.
