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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)A Sessions Judge or Additional Sessions Judge may pass any sentence authorised by law, but any sentence of death or of life imprisonment passed by any such Judge shall be subject to confirmation by [the High Court] [Substituted by Act X of 2010 for 'His Highness'.],