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State of Madhya Pradesh - Section

Section 273 in Criminal Courts - Rules and Orders

273.

When an accused is sentenced to death by a Court of Session, it must-
(a)direct, as sentence, that he be hanged by the neck till he is dead,
(b)submit its proceedings to the High Court for confirmation of the sentence, and
(c)inform the convict of the period within which, if he wishes to appeal, the appeal must be preferred.
Sentence of Imprisonment