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  5. Bharatiya Nagarik Suraksha Sanhita, 2023
  6. BNSS Chapter 3 - Power of Courts
  7. BNSS Section 22 - Sentences which High Courts and Sessions Judges may pass
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BNSS Section 22 - Sentences which High Courts and Sessions Judges may pass

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(1) A High Court may pass any sentence authorised by law.

(2) A Sessions Judge or Additional Sessions Judge may pass any sentence authorised by law; but any sentence of death passed by any such Judge shall be subject to confirmation by the High Court.

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