Section 1 in Agreement Between The Government of India and The Government of The Federal Republic of Somalia On The Transfer of Sentenced Persons
1. Definitions.
- For the purpose of this Agreement:(a)"judgment" means a decision or order of a court or tribunal imposing a sentence;(b)"receiving State" means a State to which the sentenced person may be, or has been, transferred in order to serve his sentence or remainder thereof;(c)"sentence" means any punishment or measure involving deprivation of liberty ordered by a court or tribunal 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 judgment passed by a criminal court including the courts established under the law for the time being in force in the Contracting States;(e)"transferring State" means the State in which the sentence was imposed on the person who may be, or has been transferred.Article 2
