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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 245(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)If the Magistrate upon taking the evidence referred to in section 244 and such further evidence (if any) as he may, of his own motion, cause to be produced, and (if he thinks fit) examining the accused, finds the accused not guilty, he shall record an order of acquittal.