Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 410(2)] [Section 410] [Entire Act] State of Jammu-Kashmir - Subsection Section 410(2)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.) (c)with the leave of the Appellate Court, against the sentence passed unless the sentence is one fixed by law.