AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Constitution of India, 1949

  72. Power of President to grant pardons, etc., and to suspend, remit or commute sentences in certain cases.-

 (1) The President shall have the power to grant pardons, reprieves, respites or remissions of punishment or to suspend, remit or commute the sentence of any person convicted of any offence-

 (a) in all cases where the punishment or sentence is by a court Martial;

 (b) in all cases where the punishment or sentence is for an offence against any law relating to a matter to which the executive power of the Union extends;

 (c) in all cases where the sentence is a sentence of death.

 (2) Noting in sub-clause (a) of Clause (1) shall affect the power to suspend, remit or commute a sentence of death exercisable by the Governor of a State under any law for the time being in force.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement