| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 32 |
| Chapter Title | Ministry | Department |
| Execution, Suspension, Remission And Commutation Of Sentences | Ministry of Home Affairs | Department of Internal Security |
The appropriate Government may, without the consent of the person-sentenced commute-
(a) A sentence of death, for any other punishment provided by the Indian Penal Code (45 of 1860);
(b) A sentence of imprisonment for life, for imprisonment for a term not exceeding fourteen years or for fine;
(c) A sentence of rigorous imprisonment for simple imprisonment for any term to which that person might have been sentenced, or for fine;
(d) A sentence of simple imprisonment, for fine.
