Indian Penal Code, 1860
72.
Punishment of person guilty of one of several offences, the judgment stating
that it is doubtful of which
In all cases in which
judgment is given that a person is guilty of one of several offences specified
in the judgment, but that it is doubtful of which of these offences, he is
guilty, the offender shall be punished for the offence for which the lowest
punishment is provided if the same punishment is not provided for all.