Section 265E(a) in The Criminal Law (Amendment) Act, 2005
(a)the Court shall award the compensation to the victim in accordance with the disposition under section 265D and hear the parties on the quantum of the punishment, releasing of the accused on probation of good conduct or after admonition under section 360 or for dealing with the accused under the provisions of the Probation of Offenders Act, 1958 (20 of 1958 ) or any other law for the time being in force and follow the procedure specified in the succeeding clauses for imposing the punishment on the accused;
