Section 374 in The Code of Criminal Procedure, 1989 (1933 A. D.)
374. [ Sentence of death or life imprisonment to be submitted by Court of Session. [Section 374 substituted by A. L. O. 2008.]
- When the Court of Session passes sentence of death or life imprisonment, the proceedings shall be submitted to the High Court and the sentence shall not be executed unless it is confirmed by the High Court.]
