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

Union of India - Subsection

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

(f)A, B and C are charged by a Magistrate of the first class with, and convicted by him of, robbing D. A, B and C may afterwards be charged with, and tried for, dacoity on the same facts.