Code of Criminal Procedure 1973

Code of Criminal Procedure 1973 , Section 369

 

369. Confirmation or new sentence to be signed by two Judges.

In every case so submitted, the confirmation of the sentence, or any new sentence or order passed by the High Court, shall when such court consists of two or more Judges, be made, passed and signed by at least two of them.

 


 

Web www.vakilno1.com
Copyright© Vakilno1.com 2000 All rights reserved