Section 31 in The Code of Criminal Procedure, 1989 (1933 A. D.)
31. Sentences which High Court and Sessions may pass.
(1)The High Court may pass any sentence authorised by law. [x x x] [Certain words omitted by Act X of 2010.],(2)A Sessions Judge or Additional Sessions Judge may pass any sentence authorised by law, but any sentence of death or of life imprisonment passed by any such Judge shall be subject to confirmation by [the High Court] [Substituted by Act X of 2010 for 'His Highness'.],(3)An Assistant Sessions Judge may pass any sentence authorised by law, except a sentence of death or of life imprisonment, or of imprisonment for a term exceeding [ten years] [Substituted by Act XLII of 1956 for 'seven years'.].
