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[Cites 0, Cited by 67] [Section 391] [Entire Act]

Union of India - Subsection

Section 391(1) in The Code of Criminal Procedure, 1973

(1)In dealing with any appeal under this Chapter, the Appellate Court, if it thinks additional evidence to be necessary, shall record its reasons and may either take such evidence itself, or direct it to be taken by a Magistrate, or when the Appellate Court is a High Court, by a Court of Session or a Magistrate.