Section 1(d) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
(d)"sentenced person" means a person undergoing a sentence of imprisonment under a judgement passed by a criminal court including the courts established under the law for the time being in force in the jurisdiction of the Contracting States, and also includes a person who has been conditionally released or on whom a suspended sentence has been imposed; and
