Sections | Particulars |
---|---|
Chapter III | Of Punishments |
53 | Punishment |
Description | The punishments to which offenders are liable under the provisions of this Code are- First- Death; 39[Secondly- Imprisonment for life;] 40[***] Fourthly- imprisonment, which is of two descriptions, namely:- (1) Rigorous, that is, with hard labor; (2) Simple, Fifthly- Forfeiture of property; Sixthly- Fine. |
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