Section 11 in Karnataka Prevention and Eradication of Inhuman Evil Practices and Black Magic Act, 2017
11. Publication of fact of conviction.
(1)Where any person is convicted of any offence punishable under this Act, it shall be competent for the court convicting such offender to cause the name and place of residence of such person to be published by the police in the local news papers where such offence is taken place together with the fact that such offender had been convicted under this Act and such other particulars as court deem fit and appropriate to be allowed to be published.(2)No such publication under sub-section (1), shall be made until the appeal, if any, filed against such order of conviction is finally disposed of.
