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[Cites 0, Cited by 0] [Section 287L] [Entire Act]

State of Uttar Pradesh - Subsection

Section 287L(i) in The General Rules (Criminal), 1977

(i)if the sentence of death was passed by an Appellate Court on an appeal against the convicts acquittal or as a result of an enhancement of sentence by the Appellate Court, whether on its own motion or on an application for enhancement of sentence, or