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[Cites 0, Cited by 0] [Section 300(6)] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(6)(e) in The Code of Criminal Procedure, 1973

(e)A is charged by a Magistrate of the second class with, and convicted by him of, theft of property from the person of B. A may subsequently be charged with, and tried for, robbery on the same facts.