Wednesday, 22, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

बहस, CrPC, Section 234 ( CrPC Section 234. Arguments )


 

बहस-जब प्रतिरक्षा के साक्षियों की (यदि कोई हों) परीक्षा समाप्त हो जाती है तो अभियोजक अपने मामले का उपसंहार करेगा और अभियुक्त या उसका प्लीडर उत्तर देने का हकदार होगा :

परन्तु जहां अभियुक्त या उसका प्लीडर कोई विधि-प्रश्न उठाता है वहां अभियोजन न्यायाधीश की अनुज्ञा से, ऐसे विधि-प्रश्नों पर अपना निवेदन कर सकता है ।

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 : IDRC

 
 
Latestlaws Newsletter