Saturday, 25, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

अभियोजन के लिए साक्ष्य, CrPC, Section 231 ( CrPC Section 231. Evidence for prosecution )


 

अभियोजन के लिए साक्ष्य-(1) ऐसे नियत तारीख पर न्यायाधीश ऐसा सब साक्ष्य लेने के लिए अग्रसर होगा जो अभियोजन के समर्थन में पेश किया जाए ।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter