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[Cites 0, Cited by 486] [Section 354] [Entire Act]

Union of India - Subsection

Section 354(3) in The Code of Criminal Procedure, 1973

(3)When the conviction is for an offence punishable with death or, in the alternative, with imprisonment for life or imprisonment for a term of years, the judgment shall state the reasons for the sentence awarded, and, in the case of sentence of death, the special reasons for such sentence.