Section 410(2)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

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State of Jammu-Kashmir - Subsection

Section 410(2)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)with the leave of the Appellate Court, or upon the certificate of the Judge who tried the case that it is a fit case for appeal, against the conviction on any ground of appeal which involves a matter of fact only, or a matter of mixed law and fact, or any other ground which appears to the Appellate Court to be a sufficient ground of appeal ; and

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State of Jammu-Kashmir - Subsection

Section 410(2)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)