Section 1 in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons
1. Definition.
For the purpose of this Agreement:(a)"judgement" means a decision or order of a court or tribunal imposing a sentence;(b)"receiving State" means the State to whose jurisdiction the sentenced person may be, or has been, transferred in order to serve his or her sentence or remainder thereof;(c)"sentence" means any punishment or measure involving deprivation of liberty ordered by a court, tribunal or otherwise for a determinate period of time or for life imprisonment in the exercise of its criminal jurisdiction;(d)"sentenced person" means a person undergoing a sentence of imprisonment under a judgement passed by a criminal court including the courts established under the law for the time being in force in the jurisdiction of the Contracting States, and also includes a person who has been conditionally released or on whom a suspended sentence has been imposed; and(e)"transferring State" means the State from whose jurisdiction the sentenced person may be, or has been, transferred.Article 2
