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State of Madhya Pradesh - Section

Section 266 in Criminal Courts - Rules and Orders

266.

Before passing sentence the Court should, as a rule, instead of relying on memory actually refer to the specific provision of law prescribing the sentence. Failure to take this simple precaution sometimes results in the passing of a sentence not warranted by law, e.g., a sentence of fine only on conviction under Section 235 of the Indian Penal Code.