LexSection 34C — Provision of life imprisonment for death penalty.
The Extradition Act, 1962
1 [34C. Provision of life imprisonment for death penalty. --Notwithstanding anything contained in any other law for the time being in force, where a fugitive criminal, who has committed an extradition offence punishable with death in India, is surrendered or returned by a foreign State on the request of the Central Government and the laws of that foreign State do not provide for a death penalty for such an offence, such fugitive criminal shall be liable for punishment of imprisonment for life only for that offence.]Open in Lexace · Ask the AI about this section