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[Cites 0, Cited by 0] [Section 265E(1)] [Section 265E] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 265E(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)After hearing the parties under clause (b), if the court find that minimum punishment has been provided under the law for the offence committed by the accused, it may sentence the accused to half of such minimum punishment.