Code of Criminal Procedure 1973

Code of Criminal Procedure 1973 , Section 230

 

230. Date for prosecution evidence.

If the accused refuses to plead, or does not plead, or ciaims to be tried or is not convicted under section 229, the Judge shall fíx a date for the examination of witnesses, and may, on the application of the prosecution, issue any process for compelling the attendance of any witness or the production of any document or other thing.

 

 

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