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The State Of Maharashtra vs Sayeed Mohd. Hanif Abdul Rahim on 10 February, 2012

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[I.P.C.]
Central Government Act
Section 60 in The Indian Penal Code, 1860
60. Sentence may be (in certain cases of imprisonment) wholly or partly rigorous or simple.-- In every case in which an offender is punishable with imprisonment which may be of either description, it shall be competent to the Court which sentences such offender to direct in the sentence that such imprisonment shall be wholly rigorous, or that such imprisonment shall be wholly simple or] that any part of such imprisonment shall be rigorous and the rest simple.