Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 166 in Criminal Courts - Rules and Orders

166.

If the accused or his pleader puts in a written statement it should be filed with the record; but the filing of a written statement does not relieve the Court of the duty imposed by Section 342 of the Code of examining the accused after the close of the prosecution evidence.