Income Tax Department

Ministry of Finance, Government of India

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Section 414

Execution of sentence of death passed by High Court

Section

Section Number

414

Chapter

Act

Code of Criminal Procedure, 1973

Year

Execution of sentence of death passed by High Court

Execution of sentence of death passed by High Court

Execution of sentence of death passed by High Court.

414. When a sentence of death is passed by the High Court in appeal or in revision, the Court of Session shall, on receiving the order of the High Court, cause the sentence to be carried into effect by issuing a warrant.

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