Section 264 in The Code of Criminal Procedure, 1989 (1933 A. D.)
264. [ Record in appealable cases. [Section 264 substituted by Act XLII of 1956.]
- In every case tried summarily by a Magistrate [xxxx] in which an appeal lies, such Magistrate [xxxx] [Words omitted by Act XXXVII of 1978, Section 45.] shall record the substance of the evidence and also the particulars mentioned in section 263 and shall before passing any sentence, record a judgment in the case].
