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Section 303. Punishment for murder by life-convict


Whoever, being under sentence of 1[imprisonment for life], commits murder, shall be punished with death.

CLASSIFICATION OF OFFENCE

Punishment-Death-Cognizable-Non-bailable-Triable by Court of Session-Non-compoundable.

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1. Subs. by Act 26 of 1955, sec. 117 and Sch., for "transportation for life" (w.e.f. 1-1-1956).

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