Section 375 in The Code of Criminal Procedure, 1989 (1933 A. D.)
375. Power to direct further inquiry to be made or additional evidence to be taken.
(1)If, when such proceedings are submitted, the High Court thinks that a further inquiry should be made into, or additional evidence taken upon, any point bearing upon, the guilt or innocence of the convicted person, it may make such inquiry or take such evidence itself, or direct it to be made or taken by the Court of Session.(2)[ Unless the High Court otherwise directs, the presence of the convicted person may be dispensed with when such inquiry is made or such evidence is taken.] [Substituted by Act XXXVII of 1978, Section 56.](3)When the inquiry and the evidence (if any) are .not made and taken by the High Court, the result of such inquiry and the evidence shall be certified to such Court.
