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[Cites 0, Cited by 20] [Section 357(1)] [Section 357] [Entire Act]

Union of India - Subsection

Section 357(1)(c) in The Code of Criminal Procedure, 1973

(c)when any person is convicted of any offence for having caused the death of another person or of having abetted the commission of such an offence, in paying compensation to the persons who are, under the Fatal Accidents Act, 1855 (13 of 1855), entitled to recover damages from the person sentenced for the loss resulting to them from such death;