Section 376 in The Code of Criminal Procedure, 1989 (1933 A. D.)
376. Power of High Court to confirm sentence or annual conviction.
- [In any case submitted under section 374, the High Court] [Substituted by A. L O. 2008 for 'In any cdse submitted under section 374, His Highness'.]-(a)may confirm the sentence, or pass any other sentence warranted by law ; or(b)may annul the conviction, and convict the accused of any offence of which the Sessions Court might have convicted him, or order a new trial on the same, or an amended charge [x x x x] [Words 'or order further inquiry and taking of additional evidence' deleted by Act XXV of 2011.] ; or(c)may acquit the accused person :[Provided that no order of confirmation shall be made under this section until the period allowed for preferring an appeal has expired, or, if an appeal is presented within such period until such appeal is disposed of] [First proviso to section 376 substituted and second proviso deleted by Act XXV of 2011. (for earlier amendment see Act XIII of 2001 and X of 2010].].[x x x x x x] [First proviso to section 376 substituted and second proviso deleted by Act XXV of 2011. (for earlier amendment see Act XIII of 2001 and X of 2010].].
