Section 255 in Bharatiya Nagarik Suraksha Sanhita, 2023
255. Acquittal.
If, after taking the evidence for the prosecution, examining the accused and hearing the prosecution and the defence on the point, the Judge considers that there is no evidence that the accused committed the offence, the Judge shall record an order of acquittal.[Similar to Section 232 from Old CrPC-Also Refer]
