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[Cites 0, Cited by 0] [Section 3(13)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(13)(a) in Kerala High Court Act, 1958

(a)from a judgement or order of a criminal court, except in cases in which the appellant or a person tried with him has been sentenced to death or imprisonment for life; Provided that in the exercise of such power a Single Judge shall not impose a sentence of death or imprisonment for life;