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दोषी होने के अभिवचन, CrPC, Section 229 ( CrPC Section 229. Conviction on plea of guilty )


 

दोषी होने के अभिवचन-यदि अभियुक्त दोषी होने का अभिवचन करता है तो न्यायाधीश उस अभिवाक् को लेखबद्ध करेगा और उसके आधार पर उसे, स्वविवेकानुसार, दोषसिद्ध कर सकता है ।

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