Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 141] [Entire Act] Union of India - Section Section 229 in The Code of Criminal Procedure, 1973 229. Conviction on plea of guilty. - If the accused pleads guilty, the Judge shall record the plea and may, in his discretion, convict him thereon.
