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[Cites 0, Cited by 0] [Section 403(5)] [Section 403] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 403(5)(e) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(e)A is charged by a Magistrate of the first class with, and convicted by him, of voluntarily causing hurt to B. A may not afterwards be tried for voluntarily causing grievous hurt to B on the same facts, unless the case comes within paragraph 3 of the section.