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[Cites 0, Cited by 0] [Section 222(4)] [Section 222] [Entire Act]

Union of India - Subsection

Section 222(4)(a) in The Code of Criminal Procedure, 1973

(a)A is charged under Section 407 of the Indian Penal Code (45 of 1860), with criminal breach of trust in respect of property entrusted to him as a carrier. It appears, that he did commit criminal breach of trust under Section 406 of that Code in respect of the property, but that it was not entrusted to him as a carrier. He may be convicted of criminal breach of trust under the said Section 406.