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[Cites 0, Cited by 4] [Section 299] [Entire Act]

Union of India - Subsection

Section 299(2) in The Code of Criminal Procedure, 1973

(2)If it appears that an offence punishable with death or imprisonment for life has been committed by some person or persons unknown, the High Court or the Sessions Judge may direct that any Magistrate of the first class shall hold an inquiry and examine any witness who can give evidence concerning the offence and any depositions so taken may be given in evidence against any person who is subsequently accused of the offence, if the deponent is dead or incapable of giving evidence or beyond the limit of India.
UTTAR PRADESH.- In Section 299 in sub-section (1), for the words "competent to try such person", the words "competent to try such person or to commit him for trial" shall be substituted. [U.P. Act No. 16 of 1976, Section 7, w.e.f. 1.5.1976]