In every case in which sentence of death shall have been passed, 1 [the appropriate Government] may, without the consent of the offender, commute the punishment punishment for any other punishment provided by this Code.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.