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[Cites 0, Cited by 0] [Section 221(2)] [Section 221] [Entire Act]

Union of India - Subsection

Section 221(2)(b) in The Code of Criminal Procedure, 1973

(b)In the case mentioned, A is only charged with theft. It appears that he committed the offence of criminal breach of trust, or that of receiving stolen goods. He may be convicted of criminal breach of trust or of receiving stolen goods (as the case may be), though he was not charged with such offence.