Section 94 in Criminal Rules of Practice and Circular Orders, 1990
94. Reasons for severe or lenient punishments to be recorded:
- In every Sessions trial in which a sentence of exceptional severity or unusual leniency is passed or in which varying degrees of punishments are awarded to different persons convicted of the same offence in one trial, the reasons which guided the Judge in the determination of the amount of punishment shall be recorded in the JudgmentSentence of Death
