Section 28 in The Code of Criminal Procedure, 1973
28. Sentences which High Courts and Sessions Judges may pass.
(1)A High Court may pass any sentence authorised by law.(2)A Sessions Judge or Additional Sessions Judge may pass any sentence authorised by law; but any sentence of death passed by any such Judge shall be subject to confirmation by the High Court.(3)An Assistant Sessions Judge may pass any sentence authorised by law except a sentence of death or of imprisonment for life or of imprisonment for a term exceeding ten years.
