Section 22 in Bharatiya Nagarik Suraksha Sanhita, 2023
22. Sentences which High Courts and Sessions Judges may pass.
(1)A High Court may pass any sentence authorised by law.(2)A Sessions Judge or Additional Sessions Judge may pass any sentence authorised by law; but any sentence of death passed by any such Judge shall be subject to confirmation by the High Court.[Similar to Section 28 from Old CrPC-Also Refer]
