Section 1 in Agreement Between the Government of the Republic of India and the Government of the Republic of Italy on the Transfer of Sentenced Persons
1. Definitions
For the purpose of this Agreement:(a)"sentence" shall be any punishment or measure involving deprivation of personal liberty ordered by a court for the commitment of a criminal offence for a determinate period of time or for life imprisonment;(b)"judgment" shall be a decision of a court imposing a sentence;(c)"Transferring State" shall be the State in which the sentence was imposed on the person who may be, or has been, transferred;(d)"sentenced person" means a person undergoing a sentence of imprisonment under a judgement passed by a criminal court;(e)"Receiving State" shall be the State to which the sentenced person may be, or has been, transferred in order to serve his sentence or remainder thereof.Article 2
