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State of Madhya Pradesh - Section

Section 275 in Criminal Courts - Rules and Orders

275.

It is improper to impose a sentence of simple imprisonment where the offence indicates moral turpitude, on the ground that the accused in the opinion of the Court is unsuited physically for labour. It is for the jail authorities to prescribe the kind of labour suited to a particular person. The Court has merely to consider the length of imprisonment proper to the crime, and the character and status of the offender.