Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 368] [Entire Act] State of Jammu-Kashmir - Subsection Section 368(1) in The Code of Criminal Procedure, 1989 (1933 A. D.) (1)When any person is sentenced to death, the sentence shall direct that he be hanged by the neck till he is dead.
