Section 10 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
10. Reasons to be recorded for not awarding punishment of death.
- Notwithstanding anything contained in sub-section (3) of section 354 of the Code, when the conviction is for the murder of more than one person or murder of a public servant or a member of his family and where the sentence of death is not awarded, the judgement shall state the special reasons for not awarding the death sentence.
