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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(4) in Criminal Rules of Practice and Circular Orders, 1990

(4)The statement of the accused shall not be recorded, nor shall the warning prescribed in paragraph (1) of this Rule be given nor shall the question prescribed in paragraph (2) of this Rule be asked in the presence of a co-accused or of the police officers who have arrested him or produced him before the Magistrate or who have investigated the case.