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 4] [Section 222] [Entire Act] Union of India - Subsection Section 222(3) in The Code of Criminal Procedure, 1973 (3)When a person is charged with an offence, he may be convicted of an attempt to commit such offence although the attempt is not separately charged.
