Section 60 in The Jammu and Kashmir State Ranbir Penal Code, 1989
60. Sentence may be (in certain cases of imprisonment) wholly or partly rigorous or simple.
- In every case in which an offender is punishable with imprisonment which may be of either description, it shall be competent to the Court which sentences such offender to direct in the sentence that such imprisonment shall be wholly rigorous, or that such imprisonment shall be wholly simple, or that any part of such imprisonment shall be rigorous and the rest simple.
