Section 440 in The Code of Criminal Procedure, 1989 (1933 A. D.)
440. Optional with Court to hear parties.
- No party has any right to be heard either personally or by pleader before any Court when exercising its powers of revision :Provided that the Court may, if it thinks fit, when exercising such powers, hear any party either personally or by pleader, and that nothing in this section shall be deemed to affect section 439, sub-section (2).
