Code of Criminal Procedure 1973

Code of Criminal Procedure 1973 , Section 390

 

390. Arrest of accused in appeal from acquittal.

When an appeal is presented under section 378, the High Court may issue a warrant directing that the accused be arrested and brought before it or any subordinate court, and the court before which he is brought commit him to prison pending the disposal of the appeal or admit him to bail.


 

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