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[Cites 0, Cited by 0] [Section 276] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 276(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)If the accused is convicted, the Judge shall, unless he proceeds in accordance with the provisions of section 562, hear the accused on the question of sentence, and then pass sentence on him according to law.