Section 10 in Rajasthan Dacoity Affected Areas Act, 1986
10. Reasons to be recorded for not awarding punishment of death
- Notwithstanding anything contained in sub-section (3) of Section 354 of the Code, when the conviction under this Act is made in respect of the murder of more than one person or the murder of a public servant or a member of his family and the sentence of death is not awarded, the judgment shall state the special reasons for not awarding the death sentence.
