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[Cites 0, Cited by 8752] [Section 357] [Entire Act]

Union of India - Subsection

Section 357(3) in The Code of Criminal Procedure, 1973

(3)When a Court imposes a sentence, of which fine does not form a part, the Court may, when passing judgment, order the accused person to pay, by way of compensation, such amount as may be specified in the order to the person who has suffered any loss or injury by reason of the act for which the accused person has been so sentenced.