The punishments to which offenders are liable under the provisions of this Code are—
First.—Death;
1[Secondly.—Imprisonment for life;]
2 *****
Fourthly.—Imprisonment, which is of two descriptions, namely:—
(1) Rigorous, that is, with hard labour;
(2) Simple;
Fifthly.—Forfeiture of property;
Sixthly.—Fine.
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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “Secondly.—Transportation” (w.e.f. 1-1-1956).
2. Cl. Thirdly omitted by Act 17 of 1949, s. 2 (w.e.f. 6-4-1949).
