264. Judgment in cases tried summarily. In every case tried summarily in which the accused does not plead guilty, the Magistrate shall record the substance of the evidence and a Judgment containing a brief statement of the reasons for the finding.
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Code of Criminal Procedure 1973 , Section 264 |
264. Judgment in cases tried summarily. In every case tried summarily in which the accused does not plead guilty, the Magistrate shall record the substance of the evidence and a Judgment containing a brief statement of the reasons for the finding.
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