The punishments to which offenders are liable under the provisions of this Code are— First .—Death; 1 [ Secondly .—Imprisonment for life;] 2 * * * * * Fourthly .—Imprisonment, which is of two descriptions, namely:— (1) Rigorous, that is, with hard labour; (2) Simple; Fifthly .—Forfeiture of property; Sixthly .—Fine.Open in Lexace · Ask the AI about this section
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