Code of Criminal Procedure 1973

Code of Criminal Procedure 1973 , Section 262

 

262. Procedure for summary trials.

(1) In trial under this Chapter, the procedure specified in this Code for the trial of summons-case shall be followed except as hereinafter mentioned.

(2) No sentence of imprisonment for a term exceeding three months shall be passed in the case of any conviction under this Chapter.


 

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