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State of Jammu-Kashmir - Section
Section 32 in The Code of Criminal Procedure, 1989 (1933 A. D.)
32. Sentences which Magistrate may pass.
- The Courts of [Judicial Magistrate] [Substituted by ActXLII of 1956 for 'seven years'.] may pass the following sentences, namely:-| (a) | Courts of[Judicial Magistrates] [Substituted by Act XL of 1966.]of the first class ; | Imprisonment for a term not exceeding[three years] [Substituted by Act XXXVII of 1978 for 'two years' and two thousand rupees, Section 6.], includingsuch solitary confinement as is authorised by law ;Fine notexceeding[Five thousand rupees] [Substituted by Act XXXVII of 1978 for 'two years' and two thousand rupees, Section 6.].[ ] [The word 'Whipping' omitted by Act XXXVII of 1978.] |
| (b) | Courts of[Judicial Magistrates] [Substituted by Act XL of 1966.]of the first class ; | Imprisonment for a term not exceeding[one year] [Substituted by Act XXXVII of 1978 for 'six months' and five hundred rupees, Section 6.], includingsuch solitary confinement as is authorised by law ;Fine notexceeding[One thousand rupees] [Substituted by Act XXXVII of 1978 for 'six months' and five hundred rupees, Section 6.].[ ] [The word 'Whipping' omitted by Act XXXVII of 1978.] |
| [X X X X X X X X X X X X X X X X X X] [Words 'Whipping' (if specially empowered)' were omitted by Notification No. 9-L/83 published in Government Gazette dated 18th Sawan, 1983.] | ||
| (c) [ [Clause (C) omitted XL of 1966.] | Omitted.] [Clause (C) omitted XL of 1966.] |