Section 53 in The Jammu and Kashmir State Ranbir Penal Code, 1989
53. Punishments.
- The punishments to which offenders are liable under the provisions of this Code are-Firstly. - Death;Secondly. - Imprisonment, which is of two descriptions, namely(1)Rigourous, that is, with hard labour;(2)Simple;[Thirdly. [Omitted by Act III of 1967.] - Omitted.]Fourthly. - Forfeiture of property;Fifthly. - Fine;Sixthly. - Imprisonment for life.
