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State of Andhra Pradesh - Section

Section 63 in Criminal Rules of Practice and Circular Orders, 1990

63. Short term Imprisonment generally undesirable:

- Short-term imprisonments are undesirable. Before passing such sentences, the Court should consider whether the provisions of Probation of Offenders Act (20 of 1958) or Section 360 of the Code could not appropriately be applied in favour of the accused.