(1)The President shall have the power to grant pardons, reprieves, respites or remissions of punishment or to suspend, remit or commute the sentence of any person convicted of any offence--(a)in all cases where the punishment or sentence is by a Court Martial;(b)in all cases where the punishment or sentence is for an offence against any law relating to a matter to which the executive power of the Union extends;(c)in all cases where the sentence is a sentence of death.
