The punishments to which offenders are liable under the provisions of Section 53 of the Indian Penal Code and other laws are: Death Imprisonment for life: Rigorous imprisonment: Simple imprisonment: Forfeiture of property: Fine. These punishments are subject to commutation remission, modification, substitution, limitation and enhancement as provided in Sections 53A to 75. I.P.C. Besides the above punishments, the Whipping Act (Act IV of 1909) was in force till 1955 and was resorted to by the Judge or Magistrate in appropriate cases while awarding sentence to the offender. The mode of execution of the sentence of Whipping was detailed in Sections 390 to 395 (Cr. P. C. 1898) which have been repealed by the abolition of Whipping Act. 1955 (Act 44 of 1955) passed by the Indian Parliament after Independence. It may be mentioned that the Whi ....