Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(ii) in The U.P. Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979 (ii)after the institution of the prosecution, the composition shall amount to acquittal of the offender :
